Section 12(1) in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
(1)Every notice, order or document by or under this Act required or authorized to be addressed to any person may be served by post or left,-(i)where a Government is the addressee, at the office of the agent appointed under sub-section (2) of section 11;(ii)where a local authority is the addressee, at the office of the local authority;(iii)where a company is the addressee, at the registered office of the company or in the event of the registered office of the company not being in India, at the head office of the company in India ;(iv)where any other person is the addressee, at the usual or last known place of abode or business of the person.
