Section 15(4) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(4)Where the person to be served with such process or his agent as aforesaid refuses to sign the acknowledgement or, where the serving officer after using all due and reasonable diligence cannot find the person to be served with such process and there is no agent empowered to accept service of such process on his behalf, or any other person on whom service can be made, service may be made by publishing it in the village by beat of drum and by affixing a copy of such process on outer door or some other conspicuous part of the house in which the person to be served with the process ordinarily resides or carries on business or personally works for gain.The serving officer shall, in all cases in which such process has been served under this sub-rule, endorse or annex, or cause to be endorsed or annexed, on or to the original process a return stating the date on which and the manner in which the process was served and the names and addresses of two persons witnessing the service.
