Section 3(2) in The Jammu and Kashmir State Newspapers (Incitements to Offences) Act, Svt. 1971
(2)A copy of such order shall be fixed on some conspicuous part of the premises specified in the declaration made in respect of such newspaper under section 5 of the Jammu and Kashmir State Press and Publications Act, 1989, or on any other premises in which such newspaper is printed and the affixing of such copy shall be deemed to the due service of the said order on all persons concerned.
