Section 21(4) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(4)If service, delivery or communication cannot be so effected or in acceptance is refused, the summons, notice order or requisition may be served, delivered or communicated by posting copy thereof at the usual or last known place of residence of the person to whom it is addressed, or if that cannot be done, then in such other manner as the officer having authority to issue or make the same may direct.
