Section 27 in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
27. Service of orders.
(1)The service of every order under clause (d) of sub-section (1) of section 17 and every notice under clause (f) of sub-section (1) of that section on any person to whom it is by name addressed shall be effected,-(a)by giving or tendering a copy of the said order or notice to such person; or(b)if such person cannot be found, by affixing a copy of the order or notice to some conspicuous part of his last known abode or place of business or by delivering or tendering the order or notice to some adult male member or servant of his family, or by causing it to be affixed on some conspicuous part of the land or building in which the well is being drilled or dug.(2)Where the person or whom an order or a notice is to be served is a minor, service upon his guardian in the manner provided in sub-section (1) shall be deemed to be service upon the minor.
