Section 152(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)The State Transport Authority or Regional Transport Authority concerned shall also cause to be served upon the permit holder affected by the order a copy of the order either by sending it by registered post acknowledgement due or delivering it to permit holder in person. If the notice cannot be served in the manner aforesaid it may be served by delivering the same to any adult member of his family or servant residing with him or by affixing it on some conspicuous place at his residence or business or in such other manners as the State Transport Authority or Regional Transport Authority, as the case may be, think fit.
