Section 3 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988
3. Manner of service of the notices.
- Where a person on whom a notice under Sub-section (1) of Section 4 or Sub-section (1) of Section 6 of the Act, is to be served cannot be found -(a)a copy of such notice in Form "A" or in Form "C" as the case may be shall be affixed in a conspicuous part of the last known place of residence or business of such person, or be delivered to any adult member of his family;(b)the Estate Officer may; also proclaim the contents of such notice in the locality by beat of drum.
