Section 47 in ANDHRA PRADESH ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS RULES 1960
47. Service of orders and notices
Every order or notice made or issued under the Act or these rules shall –(a)in the case of any order or notice of a general nature affecting a class of persons be published in the Andhre Pradesh Gazette; and(b)in the case of any order or notice affecting a corporation or firm, be served in the manner provided for the service of summons in rule 2 of order XXIX or rule 8 of order XXX, as the case may be, in the first Schedule to the Code of Civil Procedure, 1908: and(c)in the case of any order or notice affecting an individual person, be served on such person:-(i)by delivering or tendering it to the person concerned, or(ii)if it cannot be so delivered or tendered, by delivering or tendering it to any adult make member of the family or such person or by affixing a copy there- of on the out door at some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain, or(iii)by sending it by registered post acknowledgment due,APPENDIXFORM IApplication for permission for construction/ mining operation with in a projected area [See rule 10 (2)]
