Section 15(d) in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
(d)in the case of an individual person, be served-(i)by delivering or tendering the notice or order to the person concerned or his advocate or authorised agent; or(ii)by delivering or tendering the notice or order to some adult member of the family; or(iii)by sending the notice or order to the person concerned by registered post acknowledgment due; or(iv)by affixing the notice or order in some conspicuous part of the last known place of residence or business of the person concerned, if none of the aforesaid modes of service is practicable.
