The summons should be sent by registered post prepaid for acknowledgment, and if the defendant does not appear or is not represented proof should be given by affidavit of the party that at the time of the service in the defendant ordinarily resided and was actually residing at the foreign place in question. An acknowledgment purporting to be signed by the defendant or an endorsement by a postal servant that the defendant refused to accept the registered packet, may be deemed by the Court issuing the summons to be prima facie proof of service.
