Section 284(1) in Rajasthan Municipalities Act, 2009
(1)The service of every notice or order and the presentation of every bill under this Act or under a rule or bye-laws made thereunder on any person or to any person to whom it is by name addressed shall in all cases not otherwise specially provided for therein, be effected by a municipal officer or servant or other person authorized by the Municipality in this behalf(a)by giving or tendering such notice, order or bill to the person to whom it is addressed; or(b)if such person is not found, by leaving the notice, order or bill at his last known place of abode with, or by giving or tendering the notice, order or bill to, some adult member or servant of his family; or(c)if such person does not reside within the municipal limits and his address elsewhere is known to the chairman or official of the Municipality directing the issue of the notice, order or bill, then by forwarding the notice, order or bill, to such person by registered post under cover bearing the said address; or(d)if none of the means aforesaid be available, or person refuses to accept, then by causing the bill, order or notice to be affixed in the presence of two persons of the locality on some conspicuous part of the building or land, if any, to which the bill, order or notice relates.
