Section 24(3) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(3)If service, delivery or communication cannot be so made or effected, or if acceptance is refused the summons, notice, order or requisition may be served, delivered or communicated by posting a copy thereof at the usual or last known place of residence of the person to whom it is addressed, or to be communicated, or if that person does not reside in that district, then in such manner as the officer authorised to issue or make the same may direct.
