Section 4(3) in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971
(3)In respect of [a notice issued under [section 3B or sub-section (1) of section 4] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] or sub-section (2) of section 5-A or sub-section (1) or sub-section (1-A) of section 6 ][or an order issued under section 3-A or sub-section (1) or sub-section (3) of section 5-A] [ Substituted by G.S.R. 3(E), dated 19-12-1997 (w.e.f. 2-1-1998).][or sub-section (1) or sub-section (2) or sub-section (5) of section 5-B or sub-section (1) or sub-section (2) of section 5-C or sub-section (1) or sub-section (2) of section 7 of the said Act] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] where the person or the adult member of the family of such person refuses to sign the acknowledgment, or where such person cannot be found after using all due and reasonable diligence, and there is no adult member of the family of such person a copy of [the notice or the order, as the case may be] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] shall be affixed on the outer door or some other conspicuous part of the ordinary residence or usual place of business of such person and the original shall be returned to the estate officer who issued [the notice or the order, as the case may be] [Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986). ] with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was done so and the name [and] [ Inserted by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981).] address of the person, if any, by whom the ordinary residence or usual place of business was identified and in whose presence the copy was affixed.
