Section 246 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
246.
(1)Service of the writ or citation shall, if possible be made on the defaulter personally, but if service cannot be made on the defaulter it may be made on his agent. If the defaulter or his agent cannot be found or if there is more than one defaulter against whom a writ or citation has issued a copy of the writ or citation may be fixed at a prominent place on or adjacent to the defaulter's residence.(2)Personal service shall be made by delivery to the defaulter or his agent of the foil of the writ of citation. The other portion shall be brought back to the tahsil by the process-server and attached to the counterfoil. When returning this portion, the process-server shall report to the officer whom the tahsildar may appoint for the purpose, the date of service, the manner in which the writ of citation was served and if it was not served on the defaulter personally, the reason why it was not served. The official receiving the report shall note the particulars on the process, if this has not been done already.(3)With the sanction of the Collector, writs of demand may also be served by registered post. In such cases the post office receipt shall be attached to the counterfoil.(C)Arrest and Detention
