Section 6(c) in Chhattisgarh Rent Control Adaptation Rules, 2016
(c)If the Rent Controller is satisfied that non-applicant is avoiding service of summons or the notice is not served to him due to other reasons, the Rent Controller shall make an order to affix a copy of the notice on the notice board of Office of the Rent Controller and also at the address where the non-applicant last resided for earning livelihood in his/her business and notice shall also be published in the local news paper for circulation of the order.
