Section 7(d) in The Depositories (Procedure For Holding Inquiry and Imposing Penalties By Adjudicating Officer) Rules, 2005
(d)[ if it cannot be affixed on the outer door as per clause (c), by publishing the notice in atleast two newspapers, one in a English daily newspaper having wide circulation published in the language of the region where that person was last known to have resided or carried on business or personally worked for gain.] [Inserted by Notification No. G.S.R. 644(E), dated 19.8.2015 (w.e.f. 11.4.2005).]
