(2)Where the contractor fails to hand over possession of the auction quarry within the period specified in sub-rule (1), the [Collector/Additional Collector (Senior I.A.S. Scale)] [Substituted by Notification No. 19-29-2004-XII-1, dated 13-1-2005.] or an Officer authorised by him shall serve or cause to be served a notice on the contractor cither by post or by tendering or delivering the copy of it personally to the contractor or one of his/her family members or servants or by affixing it to a conspicuous part of the place of his/her residence or place of business or publishing it in at least one news paper having circulation in the locality where the contractor resides.
