Section 4(4) in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971
(4)[ If a notice under [section 3B or sub-section (1) of section 4] [ Substituted by G.S.R. 1114(E), dated 23-9-1986 (w.e.f. 29-9-1986).] or sub-section (2) of section 5-A or sub-section (1) or sub-section (1-A) of section 6 or an order issued under sub-section (1) of section 5 or sub-section (1) or sub-section (2) or sub-section (5) of section 5-B or sub-section (1) or sub-section (2) of section 5-E or sub-section (1) or sub-section (2) of section 7 of the said Act cannot be served in the manner provided in sub-rule (1), the estate officer may, if he thinks fit, direct that such notice or order, as the case may be, shall also be published in at least one newspaper having circulation in the locality and he may also proclaim the contents of any notice or order in the locality by beat of drum.]
