Section 294 in The Chhattisgarh Municipalities Act, 1961
294. Service of notices, addressed to individuals.
(1)The service of every notice, and presentation of every bill under this Act, on any person or to any person to whom it is by name addressed, shall, in all cases not otherwise specially provided for in this Act, be effected by a Municipal Officer, servant or other person authorised by the Council in this behalf-(a)by giving or tendering the notice or bill to the person to whom it is addressed; or(b)if such person is not found, by leaving the notice or bill at his least known place of abode, if within the Municipal limits, or by giving or tendering the notice or bill to some adult member or servant of his family; or(c)if such person does not reside within the Municipal limits, and his address elsewhere is known to the President or other person directing the issue of the notice or bill, then by forwarding the notice or bill, by Registered Post Acknowledgment due under cover bearing the said address; or(d)if none of the means aforesaid be available, then by causing the bill or notice to be affixed on some conspicuous part of the building or land, if any, to which the bill or notice relates.(2)When any notice, under this Act, is required or permitted by or under this Act to be served upon an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier therein, land the service thereof, in cases not otherwise specially provided for in this Act shall be effected either-(a)by giving or tendering the notice to the owner or occupier or if there be more owners or occupiers than one, to any one of them ; or(b)if no such owner or occupier be found, then by giving or tendering the same to some adult member or servant of the family of such owner or occupier as aforesaid; or(c)if none of the means aforesaid be available, then by causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.(3)Every notice which this Act requires or empowers a Council or any Municipal Authority or Officer to give or to serve either as a public notice or generally, or by provisions which do not expressly require notice to be given to individuals therein specified, shall be deemed to have been sufficiently given or served if a copy thereof is put up in such conspicuous part of the Municipal office during such period and in such other public buildings and places, or is published in such local papers or in such other manner, as the Council in bye-laws in this behalf prescribes.(4)No notice or bill shall be invalid for defect of form.(5)When any notice under this Chapter requires any act to be done for which no time is fixed by this Act, the notice shall fix a reasonable time for doing the same.(6)In the event of non-compliance with the terms of any notice under this Chapter, it shall be lawful, for the Council to take such action or such steps as may be necessary for the completion of the act thereby required to be done, and all the expenses incurred therein by the Council shall be paid by the person or persons upon, whom the notice was served, and shall be recoverable in the manner provided in Chapter VIII.
