Section 62(3) in Himachal Pradesh Waqf Rules, 2016
(3)In respect of a notice issued under sub-section (1) of section 54 where the person or the adult member of the family of such person refuses to sign the acknowledgement, or where such person cannot be found after using all due and reasonable diligence, or if there is no adult member of the family of such person a copy of the notice or the order, as the case may be, 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 Chief Executive Officer who issued the notice 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 of the person, if any, by whom the ordinary residence or place of the business was identified and in whose presence the copy was affixed.
