Section 11(1) in The Delhi Common Effluent Treatment Plants Rules, 2001
(1)Every notice or direction or order to be issued under the Act shall be deemed to be duly served if the notice/order is addressed in the name of the person/occupier at his/its registered office or at its principal office or place of business and is either sent by registered post or speed post or delivered at the registered office/premises/place of business of that occupier/person.
