Section 19 in The Orissa State Transport Appellate Tribunal Rules, 1993
19. Service of notices.
(1)The notices required to be issued under these rules shall be sent to the parties by registered post with acknowledgment due as per the address furnished in the appeal or revision application. An acknowledgment containing the signature of the addressee, member of his family or his pleader or his authorised agent whom delivered or an endorsement by the postal authorities to the effect that the notice was refused by the addressee shall unless the contrary is proved be deemed to be sufficient for the purpose of service of such notice.(2)Where the Tribunal is satisfied that the addressee is evading or that it is not possible to serve the notice in the ordinary way it may direct that the notice may be sent to the last known address of the party by registered post and a copy of the notice shall be affixed on its notice board. The notice so served shall be deemed to be sufficient.
