Code of Criminal Procedure Act, 1973
65.Procedure when service cannot be effected as before provided.-
If service cannot by the exercise of due
diligence be effected as provided in section 62, section 63 or section 64, the
serving officer shall affix one of the duplicates of the summons to some
conspicuous part of the house or homestead in which the person summoned
ordinarily resides; and thereupon the Court, after making such inquiries as it
thinks fit, may either declare that the summons has been duly served or order
fresh service in such manner as it considers proper.