Section 622 in The Orissa Municipal Corporation Act, 2003
622. Method of serving documents.
(1)When any notice or other document is required by this Act, or by any rule, or bye-law or order made there under to be served on, or sent to, any person, the service or sending thereof may be effected -(a)by giving or rendering the said document to such person; or(b)if such person is not found, by leaving such document at his last known place of abode or business, or by giving or tendering the same to some adult member of his family or his employee; or(c)if such person does not reside in the local area and his address elsewhere is known to the Commissioner, by sending the same to him by registered post; or(d)if none of the means aforesaid be available, by fixing the same in some conspicuous part of such place of abode or business.(2)When the person is an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier in the document and in the case of joint owners and occupiers, it shall be sufficient to serve it on, or send into, one of such owners or occupiers.(3)Whenever in any notice,form or other documents, served or sent under this Act, a period is fixed within which any tax or other sum is to be paid or any work executed or anything provided, such period shall, in the absence of any distinct provision to the contrary in this Act, be calculated from the date of such service.
