Section 134 in The Code of Criminal Procedure, 1973
134. Service or notification of order.
(1)The order shall, if practicable, be served on the person against whom it is made, in the manner hereinafter 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 State Government may, by rules, direct, and a copy thereof shall be stuck up at such place or places as may be fittest for conveying the information to such person.
