Section 47(c) in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
(c)in the case of any order or notice affecting an individual person, be served on such person:-(i)by delivering or tendering it to the person concerned, or(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any adult make member of the family or such person or by affixing a copy there- of on the out door at some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain, or(iii)by sending it by registered post acknowledgment due,
