(1)A notice issued under sub-section (1) of section 54 shall be served by delivering or tendering a copy of the notice, as the case may be, to the person for whom it is intended or to any adult member of his family, or by sending it by registered post acknowledgment due or by speed post in a letter addressed to that person at his usual or last known place of residence or business, or by having it affixed on the outer door or some conspicuous part of the waqf premises.(2)Where the copy of the notice under sub-rule (1) is delivered or tendered the signature of the person to whom the copy is so delivered or tendered, shall be obtained in token of acknowledgment of the service.(3)In respect of a notice issued under sub-section (1) of section 54 where the person or the adult member of the family of such person refuses to sign the acknowledgement, or where such person cannot be found after using all due and reasonable diligence, or if there is no adult member of the family of such person a copy of the notice or the order, as the case may be, shall be affixed on the outer door or some other conspicuous part of the ordinary residence or usual place of business of such person and the original shall be returned to the Chief Executive Officer who issued the notice with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was done so and the name of the person, if any, by whom the ordinary residence or place of the business was identified and in whose presence the copy was affixed.(4)If a notice under sub-section (1) of section 54 and an order issued under sub-section (3) of section 54 cannot be served in the manner provided in sub-rule (1), the Chief Executive Officer may, if he thinks fit, direct that such notice shall also be published in at least one newspaper having circulation in the area and he may also proclaim the contents of any notice or order in the locality by beat of drum.
