Section 58(2) in U.P. Consolidation of Holdings Rules, 1954
(2)In delivering a document or effecting the service of any document, notice or summon on any tenure-holder or other person, the serving officer, may, where the tenure-holder or the person concerned is not present at his residence at the time of delivery of service or, where he cannot be found after using all due and reasonable diligence or, where he refuses to take the document, notice or summon, effect delivery of service by affixation of the document, notice or summons on the outer door or at some other conspicuous part of the house in which he ordinarily resides, but if he has no such residence in the unit, by affixing a copy of the document, notice or summons at some place of public resort on or adjacent to the land to which such document refers. In either case the serving officer shall get the affixations attested by two residents of the unit. The service or certificates of compensation shall not, however, be made by affixation.
