(5)Notwithstanding anything contained in the foregoing sub-rules the Collector may, if he thinks fit, order that the notice or order shall be served -(i)by sending a copy thereof, duly signed and sealed by registered post with acknowledgement due to the person on whom such notice or order is to be served; or(ii)if the notice or order relates to any estate or tenure, by affixing such notice or order to a conspicuous place in the estate or tenure to which the notice or order relates.In the case referred to in clause (i) of sub-rule (5), the posting of the notice or order shall be sufficient proof of the service of such notice or order on the person concerned.In the case referred to in clause (ii) of sub-rule (5), a return by the serving officer stating the date of such service attested by two persons shall be sufficient proof of the service of notice or order on the person concerned.
