Section 3 in The Foreign Exchange Regulation Rules, 1974
3. Service of direction, orders or notices made or issued under the Act, or these rules or under any order or notification made thereunder .-A direction, order or notice made or issued under the Act or these rules or any order or noti-fication made thereunder shall be served on any person in the following manner, that is to say:--
(a)by delivering or tendering it to that person or to his duly authorised agent; or(b)by sending it to him by registered post with acknowledgement due to the address of his place of residence or his last known place of residence or the place where he carries on, or last carried on, business, or personally works, or last worked, for gain; or(c)if it cannot be served in any of the manners aforesaid, by affixing it on the outer door or some other conspicuous part of the premises in which that person resides or is known to have last resided or carries on, or last carried on, business, or personally works, or last worked for gain and the written report whereof should be witnessed by two persons.
