Section 138 in The Bihar Motor Vehicles Rules, 1992
138. Manner of service of orders under Chapter-VI.
- Every order under Chapter-VI of the Act shall be served:-(a)by tendering or delivering a copy thereof to the person on whom it is to be served or his agent, if any; or(b)by sending it by registered post at the last known address of the person on whom it is to be served; or(c)by fixing it to some conspicuous place of his last known residence or place of business in case the above two methods are considered impracticable.
