Section 34 in The Orissa Entertainment Tax Rules, 2006
34. Service of notice, etc.
- Any notice or order under the Act or these rules shall be served on a proprietor or authorized person in any of the following ways, namely :-(a)by sending it to the proprietor or authorized person concerned under the certificate of posting or by registered post at the address of his place of entertainment or residence; or(b)by giving or tendering it personally to the proprietor or authorized person concerned or his duly authorised manager or agent or to any adult member of his family if none of the aforesaid persons are available; or(c)by affixing it at some conspicuous place at the last known place of entertainment or residence of the proprietor.
