Section 20(3) in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979
(3)Such notices shall be served by delivering the same to the defaulter in person or any adult member of his family. If it is not possible to serve the notice personally, the notice shall be deemed to have been validly served if it is affixed at the outer door or any other conspicuous place on or near the tenement or the site as the case may be.
