544. Service of bills for tax or notice or demand by ordinary post.
- Notwithstanding anything contained in section 542 and in section 543, a bill for any tax or a notice of demand, may be served by sending it by ordinary post with a pre-paid letter under a certificate of posting addressed to the appropriate person specified in section 542 at his last place of residence or business and in proving the service of every bill or notice so sent, it shall be sufficient to prove that the matter was appropriately addressed and posted under a certificate of posting.Enforcement of orders to execute works etc.
