Section 6(3) in Rajasthan Habitual Offenders Rules, 1955
(3)In addition to the publication of the notice in the manner prescribed by sub-rule (1) a copy thereof shall be served on the habitual offender concerned in the manner provided in the Code for the service of summons. Where such service cannot be effected in spite of the best efforts of the serving officer the serving officer shall affix the copy on a conspicuous part of the last known residence of the person to be served and shall make a report accordingly to the District Magistrate [or any officer appointed by him in this behalf] who may then declare the service to be sufficient or order service in such other manner as he may think fit in the circumstances of the case. Service under this sub-rule shall in all cases be effected at least 10 days before the date fixed for appearance.
