Section 50(2) in Bihar Value Added Tax Rules, 2005
(2)A notice under sub-section (4) of section 56 may be served upon the dealer, or the person for the time being incharge of goods or the person for the time being incharge of the vehicle on which the goods are loaded by delivering a copy of the notice to such person or in case of refusal to receive notice, by affixation of such notice either on some conspicuous part of his office or residence or on the vehicle on which goods were being transported.
