Section 8(6) in The Public Liability Insurance Rules, 1991
(6)Every notice or direction required to be issued under this rule shall be deemed to be duly served-(a)where the person to be served is a company, if the document is addressed in name of the company, at its registered office or at its principal office or place of business, and is either,-(i)sent by registered post; or(ii)delivered or affixed at some conspicuous part of the premises at its registered office or at the principal office or place of business;(b)where the person to be served is an officer serving in Government, if the document is addressed to the person and a copy thereof is endorsed to his Head of the Department and also to the Secretary to the Government, as the case may be, incharge of the Department in which, for the time being, the business relating to the Department, in which the officer is employed, is transacted and is either,-(i)sent by registered post; or(ii)is given or tendered to him;(c)in any other case, if the document is addressed to the person to be served, and-(i)is given or tendered to him; or(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any, to which it relates; or(iii)is sent by registered post to that person.Explanation .-For the purpose of this rule-(a)"company" means any body corporate and includes a firm or other association of individuals;(b)"a servant" not a member of the family.
