(1)Notice or summons or order under the Act or any rules made thereunder may be served by any of (he following methods-(i)by delivering or tendering to the addressee or his agent by hand of a copy of the notice, summons or order; or(ii)by post; or(iii)by courier; or(iv)by e-mail with digital signature :Provided that if upon an attempt having been made to serve any such notice, summons or order by any of the above-mentioned methods, the authority issuing it is satisfied that the addressee is avoiding the notice or summons or order or that for any other reason, the notice, summons or order can not be served by any of the above mentioned methods, the said authority shall cause such notice, summons or order to be served by affixing a copy thereof-(a)if the addressee is a dealer, on some conspicuous part of the dealer's office or the building in which his office is located or upon some conspicuous part of any place of the dealer's business last notified by him; and(b)if the addressee is not a dealer, on some conspicuous part of his residence or office or the building in which his residence or office is located, and such service shall be deemed to have been made on the addressee personally :Provided further that if addressee is not traceable, the said authority shall cause notice, summons and orders to be published in two news papers having circulation in the local area in which he has shown his residence or office in the registration/records available with the department.
