Section 339(a) in The U.P. Co-operative Societies Rules, 1968
(a)The Sale Officer shall serve or cause to be served a copy of the demand notice issued under sub-rule (c) of Rule 312 upon the judgment-debtor and if he is not available, upon some adult male member of his family or upon his authorised agent and if such service is not possible, a copy thereof shall be affixed on some conspicuous part of the immovable property sought to be attached and sold or sold without attachment, as the case may be.
