Section 117 in The Displaced Persons (Compensation and Rehabilitation) Rules, 1955
117. Service of orders and notices.
(1)Every order nor notice made or issued under the Act or these rule shall be served by registered post acknowledgement due.(2)Ordinarily a notice of at least fifteen days shall be given.(3)The service of an order on notice under sub-rule (1) shall be deemed to have been effected if the order or notice has been properly addressed and despatched by registered post.(4)The service of an order or notice shall, unless the contrary is proved, be deemed to have been effected on the date on which the order or notice, as the case may be, would ordinarily have been delivered through the registered post.(5)When an order or notice has to be served on a person who has made an application for payment of compensation, it shall be despatched to him at the address supplied by him in the application for compensation unless an intimation of a change of address has been given.(6)When by due diligence the address of the person concerned cannot be known, the order or notice may be despatched to him at his last known address.(7)Where an order or notice sent by post is returned undelivered, or where the Settlement Officer or other authority is satisfied that there are reasons to believe that the order or notice cannot be delivered in the ordinary course, the Settlement Officer or other authority may direct that the order or notice may be served either:(a)by publication in one issue of a newspaper having circulation in the area in which the person concerned is known to have last resided or to have carried on business; or(b)(i)by affixture of a copy of the same on a conspicuous part of the property in relation to which the order or notice has been made or issued; and(ii)by beat of drum of some place on or adjacent to such property.(8)When an order or notice as served as specified in clause (a) or clause (b) of sub-rule (7), a copy of such order or notice shall also be affixed in the office of the Officer or authority who made or issued the order or notice, as the case may be.(9)Where an order or notice is directed to be served as in the manner specified in clause (a) of sub-rule (7), the date fixed for hearing shall not be earlier than the date on which the order or notice is published in the newspaper,(10)Where an order or notice is directed to be served in the manner specified in clause (b) of sub-rule (7) the date fixed for hearing shall not be earlier than the date on which the requirements laid down in that clause have been complied with.
