Section 12(2) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(2)Every notice, order or document by or under this Act required be authorized to be addressed to the owner or the agent of the owner, or the occupant of any premises shall be deemed to be properly addressed if addressed by the description of the `owner' or `agent of the owner' `occupant of the premises' (naming the premises) and may be served by delivering it or a true copy thereof, to some person on the premises, or, if there is no person on the premises to whom the same can with reasonable diligence be delivered, by affixing it on some conspicuous part of the premises.
