(2)When the officer serving a notice or summons delivers or tenders a copy of the notice or summons to the addressee personally or to his agent, he shall obtain the signature with date on the original notice or summons of the person to whom it is so delivered or tendered as an acknowledgment of service :Provided that where the addressee or his agent refuses to sign the acknowledgment, the serving officer shall affix a copy of the notice or summons on the outer door or some other conspicuous part of the house in which the addressee ordinarily resides or carries on business or personally works for gain.
