Section 6(4) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
(4)Where any person to whom possession of any Requisitioned motor vehicle is to be given is not found and has no agent or other person empowered to accept delivery on his behalf, the competent authority shall cause a notice declaring that the motor vehicle is released from requisition to be affixed on some conspicuous part of the premises in which the motor vehicle was ordinarily kept before the date of requisition and shall also publish the notice in the Tamil Nadu Government Gazette.
