Section 28(2) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
(2)Where the Tribunal is satisfied that the addressee is evading service or that it is not possible to serve the notice in the ordinary way, it may direct that a copy of the notice shall be affixed on its notice board and another copy on the outer door or some other conspicuous part addressee's office or place of business or last known place of his residence.
