Section 3(3) in The Andhra Pradesh Public Security Act, 1992
(3)Where such unlawful association has a registered office, the notification shall be served by sending the same through Registered post or handed over to any office-bearer in such registered office and in case any office bearer is not available or refuses to receive the notification, the same shall be affixed to some conspicuous part of the office. Where the association does not have a registered office the notification shall be published in any one local newspaper.
