Section 59(g) in Telangana Mining Settlements Act, 1956
(g)where the person or his agent or such person as aforesaid refuses to sign the acknowledgement or where the service officer, after using all due and reasonable diligence, cannot find the person, and there is no agent empowered to accept service of the notice, bill or summons on his behalf, nor any other person on whom service can be made, the serving officer shall affix a copy thereof on the outer door or some other conspicuous part of the house in which the person to whom it is addressed, ordinarily resides or carries on business or personally works for gain, and shall then return the original to the Executive officer by whom it was issued, with a report endorsed thereon or annexed thereto, stating that he has so affixed the copy, the circumstances under which he did so, the name and address of the person (if any) by, whom the house was identified and in whose presence the copy was affixed;
