Section 6 in Chhattisgarh Rent Control Adaptation Rules, 2016
6. Service of summons.
- Notwithstanding anything contained in the Act, service of summons/notices/information shall be made in the following manner, namely :-(a)By delegating (assigning) person or to his authorized agent or adult member of his family; or(b)Acknowledgment may be forwarded by registered post or through courier; or(c)If the Rent Controller is satisfied that non-applicant is avoiding service of summons or the notice is not served to him due to other reasons, the Rent Controller shall make an order to affix a copy of the notice on the notice board of Office of the Rent Controller and also at the address where the non-applicant last resided for earning livelihood in his/her business and notice shall also be published in the local news paper for circulation of the order.
