Section 28 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
28. Mode of service of writs of demand or citations to appear.
(1)Service of the writ or citations shall, if possible, be made on the defaulter personally, but if service cannot be made on the defaulter, it may be made on his agent. If the defaulter or his agent cannot be found, or if there is more than one defaulter against whom a writ, or citation has issued, service on the Lambardar of the estate shall be held to be good, or failing that a copy of the writ or citation may be fixed at a prominent place on or adjacent to the defaulter's residence.(2)Personal service shall be made by delivery to the defaulter or his agent of the second portion of the writ or citation. The other portion shall be brought back to the Tehsil by the process- server and attached to the counter-foil.(3)When returning this portion, the process-server shall report to the official whom the Tehsildar may appoint for the purpose the date of service, the manner in which the writ or citation was served, and if it was not served on the defaulter personally, the reason why it was so served. The official receiving the report shall note the particulars on the process, if this has not been done already.(4)With the sanction of the Collector, writs of demand may also be served by registered post. In such cases the post office receipt shall be attached to counter foil.C-Attachment and Sale of Movable Property
