Section 76(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)Where a party is not found at the address given by him for service and no agent or adult member of his family on which a notice or process can be served in person, a copy of the notice or process shall be affixed to the outer door of the house and such service shall be deemed to be as effectual as if the notice or process has been personally served.
