Section 71 in The Rajasthan Minor Mineral Concession Rules, 1986
71. Service of Notice.
(1)Every notice under these rules required to be given to the lessee/licensee shall be given in writing in person or by registered post addressed to him at the address recorded in his lease deed/licence or such other address as the lessee or licensee may form time to time intimate in writing to the concerned authorities having jurisdiction.(2)The service of such notices on any adult male member of the family, his agent or any other person purporting to be his agent or any other person maintaining his books of accounts or issuing rawanna or filing monthly statistical returns shall be deemed to be proper and valid service upon the lessee/licensee and shall not be questioned or challenged by him. An endorsement by postal employee that the lessee/licensee or any of the aforesaid persons refused to take the delivery or non-availability of the person at the last known address may be deemed to be prima facie proof of service.
