Section 3(4) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
(4)Where the person or such other person as aforesaid to whom a copy of the order to be served is tendered under sub-rule (2) refused to sign the acknowledgement as required by sub-rule (3), or where the serving officer, after using due and reasonable diligence, cannot find the person and the order cannot be served without undue delay, the order shall be served by affixing a copy thereof, to any conspicuous part of the building to which it relates or in such manner as the District Magistrate may deem fit in the circumstances of the case.
