Section 31A(5) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(5)(a)The competent authority shall, in addition to, and simul-taneously with, the issue of summons for service on the tenant, also direct the summons to be served by registered post (acknowledgement due), addressed to the tenant or his agent empowered to accept the service at the place where the tenant or his agent actually and voluntarily resides or carries on business or personally works for gain and may, if the circumstances of the case so require, also direct the publication of the summons in a news paper circulating in the locality in which the tenant is last known to have resided or carried on business or personally worked for gain.(b)When an acknowledgement purporting to have been signed by the tenant or his agent is received by the competent authority or the registered article containing the summons is received back with an endorsement, purporting to have been made by a postal employee to the effect that the tenant or his agent had refused to take delivery of the registered article, the competent authority may declare that there has been a valid service of summons.
