Section 16 in Punjab Regional and Town Planning and Development (General) Rules, 1995
16. Manner of service of notice.
- In addition to the mode of service specified in the Act, a notice issued under sub-section (1) of section 46 or section 47 shall be served by delivering or tendering a copy of the notice to the person for whom it is intended or to any adult member of his family.(2)Where a copy of the notice is delivered or tendered in terms of sub-rule (1), the signatures of the person to whom the notice is so delivered or tendered shall be obtained in token of acknowledgement of the service.(3)In terms of sub-rule (2), if the person or the adult member of the family of such person refuses to sign or where such person cannot be found after using all dues and reasonable diligence and there is no adult member of the family of such person, a copy of the notice shall be affixed on the outer door or some other conspicious part of the ordinary residence or usual place of business of such person and the original notice shall be returned to the Estate Officer who issued the notice, with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was so done and the name and the address of the person, if any, by whom the ordinary or usual place of business was identified and in whose presence the copy was affixed.(4)If a notice issued under sub-section (1) of section 46 or section 47 cannot be served in the manner provided in the Act or in sub-rule (1), the Estate Officers may, if he thinks fit, direct that such notice may be published in at least one newspaper having circulation in the locality and the contents of the notice be proclaimed in the locality by beat of drum. (Sections 46(1), 47 and 180(2)(k) and (p).)
