Section 134 in The Code of Criminal Procedure, 1989 (1933 A. D.)
134. Service or notification of order.
(1)The order shall, if practicable, be served on the person against whom it is made, in manner herein provided for service of a summons.(2)If such order cannot be so served, it shall be notified by proclamation published in such manner as the [Government] [Substituted by Act XL of 1966.] may by rule direct and a copy thereof shall be struck up at such place or places as may be fittest for conveying the information to such person.
