In either of the following cases, namely:-(a)if any person on whom a process is served refuses to sign the acknowledgement, or(b)if the serving officer, after using all due and reasonable diligence, cannot find the person to whom a process is addressed, and there is no such agent as is referred to in Rule 9 to accept service thereof on behalf of the addressee, and no adult male member of his family on whom service can be made,the serving officer shall affix a copy of the process on the outer door or some other conspicuous part of the house in which the person to whom the process is addressed ordinarily resides or carries on business or personally works for gain, or of his zamindari cutcherry or bhandar or farm-house (if any), and shall then return the original to the Court or officer by whom it was issued, with a report, endorsed thereon or annexed thereto, stating that he has so affixed the copy, the circumstances under which he did so, and the name and address of the person (if any) by whom the house, cutcherry or bhandar or farm-house was identified and in whose presence the copy was affixed.
