Section 5 in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
5. Mode of issue of notice (Section 4).
(1)Every summons, notice, order, requisition, proclamation which under the Act or these rules is required to be served on or issued, delivered or communicated to any person or published for general information, shall be served, issued, delivered, communicated or published (as the case may be) as hereinafter provided.(2)Every such summons, notice, order, requisition or proclamation shall be drawn up in writing and dated and signed by the officer having authority to issue or make the same.(3)Every public notice or proclamation shall be issued or made by posting certified copies thereof -(a)at the office of the officer giving or making the same in such manner that such notice that be accessible to the public;(b)at convenient places in the locality or near the residence of the persons affected thereby and by beat of drum or oral proclamation or other customary method.(4)Every summons, notice, order or requisition which is required to be served on or delivered to or communicated to any person shall, whenever possible, be so served, delivered or communicated :-(a)personally on or to the person to whom it is addresed; or failing him;(b)on or to his recognised agent; or failing such agent,(c)on an adult male member of his family usually residing with him.(5)If service, delivery or communication cannot be so effected or if acceptance of service, delivery or communication is refused, the summons, notice, order or requisition may be served, delivered or communicated by posting a copy thereof at the usual or last known place of residence of the person to whom it is addressed, or if that cannot be done, then in such other manner as the officer authorised to issue or make the same may specially direct.(6)If the summons, notice, order or requisition relate to a case in which persons having the same interest are so numerous that personal service on each one of them is not reasonably practicable, it may be served, delivered or communicated by delivery of a copy thereof to such of those persons as the officer authorised to issue or making the same specially nominates in this behalf, and by proclamation of the contents thereof for the information of the other persons interested.(7)A summons, notice, order or requisition may be served on or delivered or communicated to the person named thereinafter in addition to, or in substitution for, any other mode of service by forwarding the summons, notice, order or requisition by post in a registered letter addressed to that person.(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.(9)In every case in which service of any process is not effected personally, the officer authorised to issue the same shall satisfy himself, by examining the process server or otherwise, that such service has been duly effected in the manner required by these rules.
