(1)Where any notice or other document is required by this Act or any rule, bye-law, regulation or order made thereunder 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; or(c)if such person's address elsewhere is known to the Secretary, by sending the same to him by registered post; or(d)if none of the means aforesaid be available, by affixing the same in some conspicuous part of such last known place of abode or business.
