Section 3(6) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(6)The notice on the person whose land the bargadar cultivates, referred to in clause (b) of sub-section (7) of section 16, shall be, served(a)personally on such person, or(b)by making over the notice to any adult male member of his family, or(c)by registered post.
