Section 11(6) in The Andhra Pradesh Public Security Act, 1992
(6)A copy of an order under this section may be served in the manner provided in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) for the service of summons, or where the person to be served is a Corporation, Company, Bank or Association of persons, it may be served on any secretary, director or other officer or person concerned with the management thereof, or by leaving it or sending it by post addressed to the Corporation, Company, Bank or Association at its registered office, or where there is no registered office, at the place where it carries on business. Where the Government are satisfied that in the circumstances it is not reasonably practicable to follow such procedure, they may cause the order to be published in any local newspaper.
