Section 12(1) in Telangana Public Security Measures Act, 1951
(1)Save as otherwise provided by or under this Act, every order made under this Act shall-(a)if it is an order of a general nature or affecting a class of persons, be published in such manner as may in the opinion of the authority making it, be best adopted for informing the persons affected by the order;(b)if it is an order affecting a corporation be served-(i)on the Secretary or any Director, or other principal officer of the corporation; or(ii)by leaving it or sending it by registered post addressed to the corporation at its registered office or if there is no registered office then at the place where the corporation carries on business;(c)if it is an order affecting a firm, be served-(i)upon any one or more of the partners, or(ii)upon any person having, at the time of service, the control or management of the partnership business at the principal place at which such business is carried on within India; and(d)if it is an order affecting an individual person other than a corporation or a firm, be served on the person-(i)personally, by delivering or tendering to him the order, or(ii)by registered post, or(iii)when the person cannot be found, by leaving an authentic copy of the order with some adult male member of the family, or(iv)by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or worked for gain.
