Section 5(5) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(5)If service, delivery or communication cannot be so effected or if acceptance of service, delivery or communication is refused, the summons, notice, order or requisition may be served, delivered or communicated by posting a copy thereof at the usual or last known place of residence of the person to whom it is addressed, or if that cannot be done, then in such other manner as the officer authorised to issue or make the same may specially direct.
