Section 24 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
24. Rules regulating the service of summons and notices, etc.
- Except as otherwise provided in these Rules, every summons, notice, order and requisition which, under the Act or the Rules made thereunder, is required to be served on, or issued, delivered or communicated to any person; shall be so served, issued, delivered, or communicated, as the case may be, as hereinafter provided :-(1)Every such summons, notice, order or requisition shall be drawn up in writing and dated and signed by the officer having authority to issue or make the same under his seal.(2)Every summons, notice, order or requisition, which is required to be served on or delivered or communicated to any person, shall, whenever possible, to be so served, delivered, communicated :-(a)personally on or to the person to whom it is addressed, or failing him;(b)on or to his recognised agent, or failing such agent;(c)on an adult male member of his family usually residing with him.(3)If service, delivery or communication cannot be so made or effected, or if acceptance is refused the summons, notice, order or requisition may be served, delivered or communicated by posting a copy thereof at the usual or last known place of residence of the person to whom it is addressed, or to be communicated, or if that person does not reside in that district, then in such manner as the officer authorised to issue or make the same may direct.(4)If the summons, notice, order or requisition relates to a case in which persons having the same interest are so numerous that personal service on each one of them is not reasonably practicable, it may be served, delivered or communicated by delivery of a copy thereof to such of those persons as the officer authorised to issue or make the same specially nominates in this behalf, and by proclamation to be made by beat to drum or other customary method of the contents thereof for the information of the other persons interested.(5)A summon, notice, order or requisition may be served on, or delivered, or communicated to the person named therein, either in addition to, or in substitution of, any other mode of service, by forwarding the summons, notice, or requisition by post in a registered letter addressed to that person.(6)When a summon, notice, order or requisition is so forwarded in a letter, and it is proved that the letter was properly addressed and duly posted and registered, the officer authorised to issue or make the same may presume that the summon was served at the time when the letter would have been delivered in the ordinary course of post.(7)In every case in which service of any process is not effected personally, the officer authorised to issue the same shall satisfy himself, by examining the process server or otherwise, that such service has been duly effected in the manner required by these rules.
