Section 21(1) in The Bihar Electricity Duty Rules, 1949
(1)Notices under the Act, or the Rules, may be served by any of the following methods, namely:-(i)by delivery or tender of a copy of the notice to the addressee, or his agent or other person duly authorised to receive notice on his behalf;(ii)by post:Provided that if upon an attempt having been made to serve any such notice by any of the above mentioned methods, the Inspecting Officer is satisfied that the addressee is keeping out of the way for the purpose of avoiding service or that, for any other reason, the notice cannot be served by any of the above mentioned methods, the said officer shall order the service of the notice by affixing a copy thereof, on some conspicuous part of the addressee's office or of the building in which his office or plant is located or where he habitually resides or upon some conspicuous part any place or residence or office last notified by the addressee such service shall be as effectual as if it had been made on the addressee personally.
