Section 4(4) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
(4)Where the competent officer shows or has reason to believe that any persons are in occupation of the public premises then, without prejudice to the provisions of sub-section (3) he shall cause a copy of the notice to be served on every such person by registered post or by delivering or tendering it to that person or failing service by the means aforesaid in such other manner as may be prescribed.
