(4)Where the person to be served with notice or order or his agent or such other person as aforesaid refuses to sign the acknowledgement, or where the serving officer after using all due and reasonable diligence cannot find the person to be served with the notice or order and there is no agent empowered to accept service of notice or order on his behalf, or any other person on whom service can be made, service may be made by affixing a copy of the notice or order on the outer door or some other conspicuous part of the house in which the person to be served with the notice or orders ordinarily resides of carries on business or personally works for gain or on the outer door of the office or cutchery of the estate or tenure to which the notice or order relates.The serving officer shall, in all cases in which the notice or order has been served under this sub-rule endorse or annex, or cause to be endorsed or annexed, on or to the original notice or order a return stating the date on which and the manner in which the notice or order was served and the names and addresses of two persons witnessing the service.
