Section 86(2) in The M.P. Vanijyik Kar Niyam, 1995
(2)When the officer serving a notice or summons delivers or tenders a copy of the notice or summons to the addressee personally or to his agent he shall obtain the signature on the original notice or summons of the person to whom it is so delivered or tendered as an acknowledgement of service :Provided that where the addressee or his agent refuses to sign the acknowledgement the serving officer shall affix a copy of the notice or summons on the outer door or some other conspicuous part of the house in which the addressee ordinarily resides or carries on business or personally works for gain.
