Section 3(2) in The State Newspapers (Incitements to Offence) Act, Samvat 1971
(2)A copy of such order shall be fixed on some conspicuous part of the promises 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 any other premises in which such newspaper in printed and the affixing of such copy shall be deemed to be due service of the said order on all persons concerned.
