Section 28(1) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(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.
