Section 29(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
(3)Where the person or the adult member of the family of such person refuses to sign the acknowledgement or where the serving officer, after using all due and reasonable diligence, cannot find such person and there is no adult member of the family of such person, the serving officer shall affix a copy of the notice, letter or order on the outer door or some other conspicuous part of the ordinary residence or usual place of business of such person and then shall return the original to the authority or officer who issued the notice, letter or as the case may be, order, with a report endorsed thereon or annexed thereto stating that he has so affixed a copy, the circumstances under which he did, so and the name and address of the person, if any, by whom the usual or last known place of residence or, as the case may be, business, was identified and in whose presence the copy was affixed.
