Section 14 in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
14. Manner of service of notice and orders to the parties.
- Any notice under these rules shall be served in the following manner, namely,-(1)in the case of any company, society or association of individuals, whether incorporated or not,-(a)on the secretary or any director or other principal officer of the company, society or association of individuals, as the case may be, or(b)by sending it by registered post with acknowledgement due addressed to the company, society or association of individuals, as the case may be. at the registered office, or if there is no registered office, at the place where the company, society or association of individuals, as the case may be, carries on business;(2)in the case of any firm,-(a)upon any one or more of the partners; or(b)at the principal place at which the partnership business is carried on, upon any person having control or management of the partnership business at the time of service;(3)in the case of a family, upon the person in management of such family or of the property of such family, in the manner specified in sub-rule (4);(4)in the case of an individual.-(a)by delivering or tendering the notice or order to the individual concerned or his advocate or authorised agent, or(b)by delivering or tendering the notice or order to some adult member of the family of that individual, or(c)by sending the notice or orders to the person concerned by registered post with acknowledgement due;(5)if none of the aforesaid modes of service is practicable, by affixing the notice or order in some conspicuous part of the last known place of residence or business of the person concerned.
