Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 33 in The Inland Waterways Authority Of India Rules, 1986

33. Mode of service of notice.

(1)Before entering upon any land or premises under Section 28 of the Act, the authorised person shall serve on the owner of the land or premises intended to be entered upon, notice in Form B annexed to these rules.
(2)The notice may be served by delivering or tendering a copy of such notice to the person for whom it is intended to or to any audit member of his family or to agent or servant or by sending it by registered post acknowledgement duly addressed to that person at his usual or last known place of residence or business.
(3)Where the serving officer delivers or tenders the copy of the notice under sub-rule (2), he shall re quire the signature of the person to whom the copy is delivered or tendered to an acknowledgement of service endorsed on original.
(4)Where the person or the audit member of the family or servant of such person refuses to sign the acknowledgement, or where the serving officer, after using all the due and reasonable diligence, cannot find such person and there is no adult member of the family or servant of such person, the serving officer shall affix a copy of notice on the outer door or some other conspicuous part of the ordinary residence or usual place of business of such person and then shall return the original to the competent authority who served the notice, with a report endorsed thereon or annexed thereto stating that he has had to affix a copy, the circumstances under which he did so and the name and address of the person, if any, by whom the usual or last known place of residence or business, as the case may be, was identified and in-whose presence the copy was affixed.Form NO.A-1Inland Waterways Authority Of IndiaBudget Estimates for the year ........................Combined abstract of Budget Estimates for the year..............(In thousand of rupees)
Receipts                 payments
Headof accounts Actuals BudgetEstimates RevisedEstimates BudgetEstimates Headof Accounts Actuals BudgetEstimates BudgetEstimates BudgetEstimates
  19 19 19 19 19 19 19 19 19 19 19 19 19 19 19 19 19 19
1 2 3 4 5 6 7 8 9 10
                   
Form NO. A-2(i)Inland Waterways Authority Of IndiaBudget of Estimates for the year ...............................Part-I Abstract of each individual account.(In thousand of rupees)
Receipts                 payments
Headof accounts Actuals BudgetEstimates RevisedEstimates BudgetEstimates Headof Accounts Actuals BudgetEstimates BudgetEstimates BudgetEstimates
  19 19 19 19 19 19 19 19 19 19 19 19 19 19 19 19 19 19
1 2 3 4 5 6 7 8 9 10
                   
Form NO. A-2 (ii)Inland Waterways Authority Of IndiaBudget Estimates for the year .......................................Part-II Detailed budget estimates of each individual account(In thousand of rupees)
Receipts              
Headof Account Actuals BudgetEstimates ReviedEstimates Variationsbetween Col. (3) & (4) BudgetEstimate Variationbetween Col. (4) & (6) Explanation
  19 19 19 19 19 19   19 19    
1 2 3 4 5 6 7 8
               
Form NO.A-2 (ii)
Receipts              
Headof Account Actuals BudgetEstimates ReviedEstimates Variationsbetween Col. (3) & (4) BudgetEstimate Variationbetween Col. (4) & (6) Explanation
  19 19 19 19 19 19   19 19    
1 2 3 4 5 6 7 8
               
Form NO. A-3Inland Waterways Authority Of IndiaBudget Estimates for the year ...........................