Section 13 in Board For Industrial And Financial Reconstruction Regulations, 1987
13. Service of notices or other documents .-(1) Every notice or other document required to be served on or delivered to any person may be sent by registered post addressed to the person or his agent empowered to accept service at the address furnished by him for service or at the place where the person or his agent ordinarily resides or carries on business or personally works for gain, and every notice or other document required to be delivered to or filed with the Secretary, may be delivered at the office of the Board or sent by registered post to the Secretary at the office of the Board. An acknowledgement purporting to be signed by the person or the agent or an endorsement by a postal employee that the person or the agent has refused to take delivery may be deemed by the Board to be prima facie proof of service and section 27 of the General Clauses Act, 1897 (10 of 1897), shall apply.
(2)Any notice or other document required to be served on or delivered to a company may be sent to the Chairman, Managing Director, Secretary, manager or other principal officer of the company at the registered office of the company, by registered post or by leaving it at its registered office.(3)Every notice or other document required to be served on the Central Government or, as the case may be, the State Government, shall be addressed and sent to the Secretary of the appropriate Ministry or Department and shall be served in the manner specified in sub-regulation (1) to this regulation.
