Section 46 in Bye-Laws for the State Board of Digamber Jain Religious Trusts
46.
All notices or directions for any act to be done by a trustee shall ordinarily be sent by registered post. In case of refusal to accept or avoidance of service of any notice or direction, it shall be sent by a peon and the cost so incurred shall be recoverable from the trustee or the property under his charge at the discretion of the President.
