Section 22(a) in Rules for the Administration of Justice and Police in Nagaland
(a)Only verbal order or notice shall be requisite, except when the regular police or employed or the person concerned is not a resident of or in the district at the time; or, if in the district, but resident beyond, it, where his place of abode is not known, the order shall be made known to the person affected or to some adult member of his family, or proclaimed at the place he was last known to be at, in sufficient time to allow him, if he sees fit, to appear.
