Section 16(2) in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
(2)Every notice, order or document by or under this Act, required or authorized to be addressed to the owner or the authorized representative of the owner, or the occupant of any premises shall be deemed to be properly addressed, if addressed by the description of the "owner" or "authorized representative of the owner" or "occupant" of the premises (naming the premises) and may be served by delivering it or a true copy thereof, to some person on the premises or, if there is no person on the premises, to whom the same can, with reasonable diligence, be delivered, by affixing it on some conspicuous part of the premises.
