Section 58X(b) in The Wild Life (Protection) Amendment Act, 2002
(b)if the notice or order cannot be served in the manner provided in clause (a), then, by affixing it on a conspicuous place in the property in relation to which the notice or order is issued or made or on some conspicuous part of the premises in which he person for whom it is intended is known to have last resided or carried on business or personally worked for gain.
