Section 86 in Rajasthan Minor Mineral Concession Rules, 2017
86. Service of notice.
(1)Every notice to the holder of mineral concession, permit, contract etc. under these rules shall be given in writing in person or by registered post at the address recorded in lease deed, licence, permit or contract or such other address as may be, from time to time, intimated in writing by such person, to the authorities concerned having jurisdiction.(2)The service of such notices on any adult member of the family, agent or any other authorized person shall be deemed to be proper and valid service and shall not be questioned or challenged by him. An endorsement by postal employee that such persons refused to take the delivery or non-availability of the person at the last known address shall be deemed to be prima-facie proof of service.(3)Where the concern authority is satisfied that there is reason to believe that the person concern is keeping out of the way for the purpose of avoiding service, or that for any other reason the notice cannot be served in the ordinary way, the notice shall be served by affixing a copy thereof in some conspicuous place in the concern office and also upon some conspicuous part of the house or mine in which the person is known to have last resided or carried on business or personally worked for gain, or in such other manner as the concern authority thinks fit.
