Section 622(1) in The Orissa Municipal Corporation Act, 2003
(1)When any notice or other document is required by this Act, or by any rule, or bye-law or order made there under to be served on, or sent to, any person, the service or sending thereof may be effected -(a)by giving or rendering the said document to such person; or(b)if such person is not found, by leaving such document at his last known place of abode or business, or by giving or tendering the same to some adult member of his family or his employee; or(c)if such person does not reside in the local area and his address elsewhere is known to the Commissioner, by sending the same to him by registered post; or(d)if none of the means aforesaid be available, by fixing the same in some conspicuous part of such place of abode or business.
