Section 16 in The Maharashtra Lifts, Escalators and Moving Walks Act, 2017
16. Service of intimation or notices, orders or documents.
(1)Every intimation or notice, order or document by or under this Act required or authorized to be addressed to any person may be served by speed post or left-(a)where a local authority is the addressee, at the office of the local authority;(b)where a company is the addressee, at the registered office of the company or in the event of the registered office of the company not being in India, at the head office of the company in India ;(c)where any other person is the addressee, at the usual or last known place of abode or business of the person.(2)Every notice, order or document by or under this Act, required or authorized to be addressed to the owner or the authorized representative of the owner, or the occupant of any premises shall be deemed to be properly addressed, if addressed by the description of the "owner" or "authorized representative of the owner" or "occupant" of the premises (naming the premises) and may be served by delivering it or a true copy thereof, to some person on the premises or, if there is no person on the premises, to whom the same can, with reasonable diligence, be delivered, by affixing it on some conspicuous part of the premises.
