Section 32 in The Tea (Distribution and Export) Control Order, 2005
32. Service of orders and directions.
- Any order of direction made or issued by the Licensing Authority or by any other authority under this Order shall - (a) in the case of an order of a general nature or affecting a class of persons, be notified in the Official Gazette; and(b)in the case of an order directed to a specified individual, be served on such individual -(i)by delivering or tendering it to that individual, or(ii)if it cannot be so delivered or tendered, by affixing it on the outer door or some other conspicuous part of the premises in which that individual lives, or carries on business or personally works for gain and written report thereof shall be prepared and witnessed by two persons living in the neighborhood.
