Section 28(3) in The Rajasthan Tax on Professions, Trades, Callings and Employments Rules, 2000
(3)When the notice is served by affixing a copy thereof in accordance with the proviso to sub-rule (1), the serving officer shall return the original to the authority which issued the notice with a report endorsed thereon or annexed thereto stating that the so affixed the copy, the circumstances under which he did so and the name and address of the person, if any, by whom the addressee's office or the building in which his office is or was located or his place or profession, trade, calling, employment or residence identifying the addressee's office of building or place of profession, trade, calling, employment or residence to his report.
