Section 4 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Rules, 1966
4. Manner of service and notices and order
(1)Where the person on whom a notice under sub-section (1) of Section 4 or sub-section (1) of Section 6 of the Act is to be served cannot be found, copy of such notice shall, in addition to any other manner of service specified in the Act, be affixed in a conspicuous part of the last known place of business or residence of such person or sent by registered letter to, such person, or be delivered to some adult member of his family.(2)The estate officer may also proclaim the contents of any notice in the locality by beat of drum.
