3. Service of notice where mode not prescribed by the Act or these rules. -
Where no other mode of service is prescribed by the Chota Nagpur Tenancy Act, 1908, or by any rules (other than this rule) made thereunder, service of a notice or summons, where it is addressed to one person, shall be effected in the following manner :- (a) by delivering the same to the person to whom it is directed, or to any adult member residing in the house of that person; (b) on failure of such delivery, by posting the same on some conspicuous part of the house in which the said person usually resides; or by delivering it to a general agent of the person to whom it is directed; or to any person who has been appointed in that behalf; or (c) by sending a registered letter containing the notice or summons directed to the said person at his usual place of abode; or (d) if no such place of abode can be found and if the notice or summons cannot be served in any of modes hereinbefore mentioned, by posting the same at the landlord's office in the village, or at some conspicuous place on the land, to which the notice or summons relates. If it is addressed to a number of persons occupying or owning land in the same village, the notice will either be served in the manner prescribed above, or by proclamation and beat of drum, and by pasting it, in the presence of not less than two persons who should be residents of the village or, at least cultivating raiyats in it, in some conspicuous place in the village and also by fixing it up in the village office, if any, where the rent is usually paid.
