Section 557(1) in The Calcutta Municipal Corporation Act, 1980
(1)Every notice, bill, summons requisition or other document required or authorised by this Act or the rules or the regulations made thereunder to be served or issued by or on behalf of the Corporations or by any of the Municipal authorities referred to in section 3 or any officer, or employee of the Corporation shall, save as otherwise provided in this Act or the rules or the regulations, made thereunder be deemed to be duly served -(a)where the person to be served is a company, if the document is ad- dressed 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, if the document is addressed to the partnership 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, Corporation, society or other body, if the document is addressed to the secretary, treasurer or other officer of such 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 Calcutta, 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 such person.
