Section 6(1) in The Orissa Prevention of Land Encroachment Rules, 1985
(1)Notice shall be issued in Form "A" before taking any action under Sections 4 and 6 and in Form "B" before taking any action under the proviso to Sub-section (1) of Section 7. They shall be served in the same manner as revenue processes are served and a copy shall be delivered to the occupier of the land or any adult male member of his family at his usual place of residence or to his authorised agent or by affixing a copy thereof to some conspicuous part of his last known residence and of the land in authorised unoccupation, in the presence of two persons when the notice could not be served on the encroacher, his agent or any adult member of his family.
