Section 29 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015
29. Mode of service of notice, etc.
(1)Any notice or letter issued or any order passed under the Act or the rules made thereunder, may be served by delivering or tendering a copy of such notice, letter or as the case may be, order, to the person for whom it is intended or to any adult member of his family or by sending it by registered post with acknowledgement due, addressed to that person at his usual or last known place of residence or business.(2)Where the serving officer delivers or tenders the copy of the notice, letter or order under sub-rule (1), he shall require the person to whom the copy is so delivered or tendered to sign an acknowledgement of service endorsed on the original.(3)Where the person or the adult member of the family of such person refuses to sign the acknowledgement or where the serving officer, after using all due and reasonable diligence, cannot find such person and there is no adult member of the family of such person, the serving officer shall affix a copy of the notice, letter or order on the outer door or some other conspicuous part of the ordinary residence or usual place of business of such person and then shall return the original to the authority or officer who issued the notice, letter or as the case may be, order, with a report endorsed thereon or annexed thereto stating that he has so affixed a copy, the circumstances under which he did, so and the name and address of the person, if any, by whom the usual or last known place of residence or, as the case may be, business, was identified and in whose presence the copy was affixed.(4)Where the person to be served with the notice, letter or order is a minor or a person of unsound mind the notice, letter or order shall be served in the aforesaid manner, on the guardian of such minor or, as the case may be person of unsound mind.
