Section 24(5) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(5)A summon, notice, order or requisition may be served on, or delivered, or communicated to the person named therein, either in addition to, or in substitution of, any other mode of service, by forwarding the summons, notice, or requisition by post in a registered letter addressed to that person.
