Section 5(8) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(8)When a summons, notice, order or requisition is so forwarded in a letter, and it is proved that the letter was properly addressed and duly posted and registered, the officer authorised to issue or make the same may presume that the summons was served at the time when the letter would be delivered in the ordinary course of post.
