Section 11(2) in Rajasthan Entertainments and Advertisements Tax Act, 1957
(2)The order of the District Magistrate under sub-section (1) shall be served on the proprietor(a)by delivering to him personally a copy of such order, or(b)if the District Magistrate is satisfied that such personal service cannot be effected, by affixing such copy at a prominent place at the site of the entertainment.
