Section 66 in The U.P. Entertainments and Betting Tax Rules, 1981
66. Manner of service of Notification etc.
- Any Notification or order under the Act or these Rules shall be served by the officer issuing the same in any of the following ways, -(a)by sending the same to the person concerned under certificate of posting or by registered post at the address of his place of business or residence;(b)by giving it personally to the person concerned or his duly authorised manager or agent or to any adult member of his family if none of the aforesaid persons are available;(c)by affixing it at some conspicuous place at the last known place of business or residence of the person concerned.
