(1)Service of the writ of demand shall be made on the defaulter personally. But if it is not possible, it may be served on his agent or any adult member of his family. If this is not possible, the writ of demand may be affixed at a prominent place adjacent to the defaulters' residence.(2)With the prior sanction of the Collector, the writ of demand may also be served on the defaulter by registered post.(3)It shall be the duty of the process-server to report the mode, manner and date of service of the writ of demand on the defaulter.
