Section 66D(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(1)Every notice, bill, summons, order, requisition or other document required or authorized by this Act or any rule or regulation, shall be deemed to be duly served,-(a)where the person to be served is a company, if the document is addressed to the Secretary of the company at its registered office or at its principal office or place of business and is either,-(i)sent by registered post, or(ii)delivered at the registered office or at the principal office or place of business of the company ;(b)where the person to be served is a partnership firm, if the document is addressed to the partnership firm at its principal place of business, identifying it by the name or style under which its business is carried on, and is either,-(i)sent by registered post, or(ii)delivered at the said place of business ;(c)where the person to be served is a public body, or a corporation, society or other body, if the document is addressed to the Secretary, Treasurer or other head officer of that body, corporation or Society at its principal office and is either,-(i)sent by registered post ; or(ii)delivered at that office ;(d)in any other case, if the document is addressed to the person to be served, and,-(i)is given or tendered to him ; or(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, if within the State of Karnataka, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building if any to which it relates, or(iii)is sent by registered post to that person.
