Section 58 in U.P. Consolidation of Holdings Rules, 1954
58.
Section 54. - (1) Where in respect of any document, or notice a specific provision has not been made for obtaining a receipt from the person to whom the documents are issued, or on whom the notice has been served a record of service made on the person concerned by the serving officer shall be kept in C.H. Form 31.(2)In delivering a document or effecting the service of any document, notice or summon on any tenure-holder or other person, the serving officer, may, where the tenure-holder or the person concerned is not present at his residence at the time of delivery of service or, where he cannot be found after using all due and reasonable diligence or, where he refuses to take the document, notice or summon, effect delivery of service by affixation of the document, notice or summons on the outer door or at some other conspicuous part of the house in which he ordinarily resides, but if he has no such residence in the unit, by affixing a copy of the document, notice or summons at some place of public resort on or adjacent to the land to which such document refers. In either case the serving officer shall get the affixations attested by two residents of the unit. The service or certificates of compensation shall not, however, be made by affixation.(3)[ All Consolidation Lekhpals, peons and the chairmen of the Consolidation Department, and any other employee of the department, who may be so appointed for serving a particular process by the authority issuing it, shall be Serving Officers for purposes of this rule.] [Added by Notification No. 437-CH/I-E-256-61, dated 25.3.1964.]
