(1)When any notice or other document is required by this Act, or by any rule, regulation, bye-law or order made under it, to be served on, or sent to, any person the service or sending thereof may be effected -(a)by giving or tendering the said document to such person; or(b)if such person is not found, by leaving such document at his last known place of abode, or business, or by giving or tendering the same to some adult member or servant of his family;(c)if such person does not reside in the local area and his address elsewhere is known to the Executive Officer by sending the same to him by post registered; or(d)if none of the means aforesaid be available by fixing the same in some conspicuous part of such place of abode or business.(2)When the person is an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier in the document and in the case of joint owners and occupier, it shall be sufficient to serve it on, or send it to, one of such owners or occupiers.(3)Whenever in any notice, from or other documents served or sent under this Act, a period is fixed within which any tax or other sum is to paid or any work executed or anything provided, such period shall, in the absence from this Act of any distinct provisions to the contrary, be calculated from the date such service or sending.
