Section 375(10) in Rules of the High Court of Judicature for Rajasthan, 1952
(10)Where the petitioner is not found at the address given by him for service and no agent or adult male member of his family on whom a process can be served, is present, a copy of the process shall be affixed to the outer door of the house. If on the date fixed the petitioner is not present and the process is not declared by the Court to have been duly served, a date shall be fixed and a copy of the process shall be sent to the registered address by Registered post and such service shall be deemed to be as effectual as if the process had been personally served.
