Section 15 in The Chota Nagpur Tenancy Rules, 1959
15.
(1)Where the Court or officer by whom a process was issued for service on any person is satisfied that there is reason to believe that such person is keeping out of the way for purpose of avoiding service, or that for any other reason the process cannot be served in the ordinary way, the Court or officer shall order the process to be served by affixing a copy thereof in some conspicuous place in the Court or in the office of such officer, as the case may be, and also upon some conspicuous part of the house (if any) in which the said person is known to have last resided or carried on business or personally worked for gain, or in such other manner as the Court thinks fit.(2)Service ordered under sub-rule (1) shall be as effectual as if it had been made on the said person personally.(3)Whenever service is ordered under sub-rule (1), the Court or officer shall fix such time for the appearance of the said person as the case may require.
