Section 3(3) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(3)Where such unlawful organization has a registered office, the notification shall be served by sending the same through Registered Post or by handing over to any office bearer in such registered office and in case any office bearer is not available or refuses to receive the notification, the same shall be affixed to some conspicuous part of the office; and where the organization does not have a registered office the notification shall be published in any one local newspaper.
