Section 7(3) in The U.P. (Regulation of Building Operations) Regulations, 1960
(3)When a notice under any of the provisions of the Act is to be given to or served on the owner or occupier of any property and he is unknown, it shall be given or served -(a)by delivering a written notice to some person on the property, or should there be no such person to whom it can be delivered, by affixing it at some conspicuous part of the property;or(b)by putting into the post a pre-paid letter containing a written notice and addressed by the description of the "owner" or "occupier" of the property (naming it) in respect of which the notice is given without any further name or description, and by publication in a local newspaper.
