Section 74 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
74. Service of notices by the tramway operator.
(1)Any notice or other documents required or authorized by this Act to be served on any person by the tramway operator may be served by,-(a)delivering it to the person; or(b)leaving it at the usual or the last known place of abode of the person: or(c)registered post addressed to the person at his usual or the last known place of abode.(2)Where a notice or other document is served by registered post, it shall be deemed to have been served at the time when the letter containing it would be delivered in the ordinary course of post, and in proving such service, it shall be sufficient to prove that the letter containing the notice or other document was property addressed and registered.
