Section 45 in The Orissa Betterment Charges Rules, 1958
45. Manner of service of notice and summons to private parties.
- Every notice or declaration issued under Rules 21 (b) and (c), 23, 28, 32 (b), 32 (c), 33 and 37 shall be in writing in duplicate and shall state the purpose for which it is issued and shall be signed by the officer issuing it and shall also bear his official seal, if he has any ; they shall be served by serving a copy of it on the person to whom if is addressed or if he is not to be found, by serving it on any adult member of his family or agent or in their absence by affixing a copy of it on some conspicuous pair of his usual residence.
