Section 16(3) in Punjab Regional and Town Planning and Development (General) Rules, 1995
(3)In terms of sub-rule (2), if the person or the adult member of the family of such person refuses to sign or where such person cannot be found after using all dues and reasonable diligence and there is no adult member of the family of such person, a copy of the notice shall be affixed on the outer door or some other conspicious part of the ordinary residence or usual place of business of such person and the original notice shall be returned to the Estate Officer who issued the notice, with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was so done and the name and the address of the person, if any, by whom the ordinary or usual place of business was identified and in whose presence the copy was affixed.
