Section 15(5) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(5)Notwithstanding anything contained in the foregoing sub-rules, the [Assistant Consolidation Officer] [Substituted by S.O. 1461, bated 26.8.1976.], Consolidation Officer, [Assistant Director of Consolidation] [Substituted by S.O. 1461, bated 26.8.1976.], Director of Consolidation may, if he thinks fit order that the process shall be served-(i)by sending a copy thereof, duly signed and sealed, by registered post with acknowledgement due to the person on whom such process is to be served; or(ii)if such process relates to any land, by affixing such process to a conspicuous place in the land to which such process relates.In the case referred to in clause (i) of sub-rule (5) the posting of the process shall be sufficient proof of the service of such process on the person concerned.In the case referred to in clause (ii) of sub-rule (5) a return by the serving officer stating the date of such service attested by two persons shall be sufficient proof of the service of such process on the person concerned.
