13. Publication and service of orders. - (1) Every order made under section 5, 6, 7, [8A, [or 8C] [* * *or] sub-section (7) of section 9 or section 12 shall-
(a)if it is an order of a general nature or affecting a class of persons; be published in the manner prescribed by rules made in this behalf;(b)if it is an order affecting an individual corporation, or firm, be served in the manner provided for the service of a summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (V of 1908)(c)if it is an order affecting an individual person other than a corporation or firm, be served on the person-(i)personally, by delivering or tendering to him the order, or(ii)by post; or(iii)where the person cannot be found, by leaving an authentic copy of the order with some adult male member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or worked for gain.(2)Where a question arises whether a person was duly informed of an order made in pursuance of sections 5, 6, 7, [8A, [or 8C [* * * or] sub-section (7) of section 9 or section 12, compliance with the requirements of sub-section (1) shall be conclusive proof that he was so informed; but failure to comply with the said requirements shall not preclude proof by other means that he was so informed or affect the validity of the order.
