Section 6(4) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(4)The notice may be given to the Members personally or by sending it by registered post [acknowledgement due] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] to his last known place of residence or business or in such other manner as the Chairman in the circumstances of each case thinks fit.
