Section 12A(2) in The Goa, Daman and Diu Preservation of Trees Act, 1984
(2)Every order required to be issued under sub-section (1) of section 12-A of the Act shall be deemed to be duly served,-(i)where the person to be served is residing in the house, at the place of his residence or in case of company, if order is addressed in the name of company, at its registered office or at it's principal office or place of business and is either,-(a)sent by registered post; or(b)delivered at it's registered office or at it's principal office or place of business; or(c)is given or tendered to him; or(d)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 at some conspicuous part of structure or tree or building, if any, to which it relates.
