Section 3(8) in The Muslim Women (Protection Of Rights On Divorce) Rules, 1986
(8)If the service cannot, by the exercise of due diligence, be effected as provided in sub-rule (6) or sub-rule (7), the serving officer shall affix one of the duplicates of the summons to some conspicuous part of the house or homestead in which the respondent ordinarily resides; and thereupon the Court, after making such inquiries as it thinks fit, may either declare that the summons has been duly served or order fresh summons in such a manner as it considers proper.
