Section 55(2) in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
(2)When personal service of the notice is not possible, the notice shall be published by:-(a)pasting a copy of such notice :-(i)In a conspicuous place in the house or in the village or town, in which it is known or believed, that the person concerned was last residing.(ii)In every police station within the local limits of which any such village or town is situated.(b)by serving a copy of such notice on the Headman of such village or town, who shall thereupon cause it to be proclaimed in the village or town by word of mouth by the Watchman of his village or town.(c)when the town in question has no Watchman, such notice shall be served on the Principal Police Officer in such town who shall cause to be proclaimed in the like manner by any Police Officer subordinate to him.
