Section 15 in The Goa Ground Water Regulation Act, 2002
15. Service of orders, etc.
(1)Every Order under this Act shall be served,-(a)by giving or tendering the order or notice or by sending it by post to the user for whom it is intended; or(b)if the user cannot be found, by affixing the order or notice on some conspicuous part of his last known abode or place of business or by giving or tendering the order or notice to some adult male member of his family or servant or by causing it to be affixed on some conspicuous part of the land or building in which the well is being sunk.(2)Where the person on whom the order or notice is to be served is a minor, service upon his guardian in the manner provided in sub-section (1) shall be deemed to be notice served upon the minor.
