Section 20(6) in The Punjab Land Revenue Act, 1887
(6)[ If it is not possible to serve summons in accordance with any the modes, as provided in sub-sections (1), (2), (3), (4) and (5) then,-(a)summons may be sent by the Revenue-officer by whom it is issued whether within or out of the State by post, courier service, fax message or by electronic mail service;(b)where the person is confined in prison, the summons may be delivered by post, courier service, fax message or by electronic mail service to the officer-in charge of the prison for service to the person;(c)where the person resides out of India and has no agent India empowered to accept service, the summons may be addressed to the person at the place where he is residing or may be sent to him by post, courier service, fax message or by electronic mail service, if there is postal communication between such place and the place where office of such Revenue-officer is situated; and(d)where the Central Government, by notification in the Official Gazette, has declared in respect of any foreign country that summons shall be served on the person actually and voluntarily residing or carrying business or personally working for gain in that foreign country through an officer of the Government of foreign country, as specified by the Central Government, the summons may be sent to such officer through the Ministry of Government of India dealing with foreign affairs or in such other manner, as may be specified by the Central Government and if such officer returns any such summons with an endorsement purporting to have been made by him that the summons have been served on the person, such service shall be deemed as evidence of service.]
