Section 66 in Bharatiya Nagarik Suraksha Sanhita, 2023
66. Service when persons summoned cannot be found.
Where the person summoned cannot, by the exercise of due diligence, be found, the summons may be served by leaving one of the duplicates for him with some adult member of his family residing with him, and the person with whom the summons is so left shall, if so required by the serving officer, sign a receipt therefor on the back of the other duplicate.Explanation. - A servant is not a member of the family within the meaning of this section.[Similar to Section 64 from Old CrPC-Also Refer]
