All notices and requisitions relating to surcharge proceedings shall be sent by registered post with acknowledgement due to the last known address of the person concerned and on the failure of service by registered post the process shall be sent to the Block Development Officer to be served through the Panchayat Extension Officer on the persons within a date to be fixed by the Examiner. If the person is not found in the house where he ordinarily resides, then the notice shall be hung up in some conspicuous part of his house in the presence of at least two witnesses who shall be persons residing in that village.
