Section 47 in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
47. Service of orders and notices.
- Every order or notice made or issued under the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 or these rules shall-(a)in the case of any order or notice of a general nature or affecting a class of persons, be published in the Official Gazette; and(b)in the case of any order or notice affecting a corporation or firm, be served in the manner provided for the service of summons, in Rule 2, of Order XXIX or Rule 3 of Order XXX as the case may be in the First Schedule to the Code of Civil Procedure, 1908; and(c)in the case of any order or notice affecting an individual person; be served on such person-(i)by delivering or tendering it to the person concerned; or(ii)if it can not be so delivered or tendered by delivering or tendering it to any adult member of the family of such person or by affixing a copy thereof on the outer door or some conspicuous part of the premises in which that person is known to have last resided or carried on business or personally worked for gain; or(iii)by sending it by registered post, acknowledgment due.
