Section 3(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
(2)Such notice shall be served by tendering and delivering a copy thereof, to the person concerned or, where such person cannot be readily found, by tendering and delivering a copy thereof to any adult male member of the family, who is residing with such person.Explanation. - A servant is not a member of the family within the meaning of this sub-rule.
