Section 4(4) in Kerala Cashew Factories (Requisitioning) Act, 1979
(4)Where any person to whom possession of a cashew factory is to be given is not found and has no agent or other person empowered to accept delivery on his behalf, the Government shall cause a notice declaring that the cashew factory is released from requisition to be affixed on some conspicious part of the premises of the cashew factory and shall also publish the notice in the Gazette.
