Section 3 in Rajasthan Requisitioning of Goods Vehicles Act, 1969
3. Requisitioning of goods vehicles for purposes of transport of [essential commodities and drinking water, other goods, animals and persons]. [Substituted by Rajasthan Act 7 of 1981.]
(1)If it appears to the Government that any goods vehicle in any part of Rajasthan is needed or is likely to be needed for the purposes of transport of any [essential commodities, drinking water, any other goods, animals or persons,] [Substituted by Rajasthan Act 7 of 1981.] to, from or within the affected areas the Government may, by order in writing, requisition any such vehicle and may make such further orders as may appear to it to be necessary or expedient in connection with the requisitioning.(2)The requisition under sub-section (1) shall be affected by an order in writing addressed to the person deemed by the Government to be the owner or person in possession of the goods vehicle and such order shall be served in the manner provided in sub-section (3) on the person to whom it is addressed.(3)An order of requisition under sub-section (1) shall be served-(a)where the person to whom such order is addressed is a corporation or firm, in the manner provided for the service of summons in rule 2 of order XXIX or rule 3 of Order XXX, as the case may be, in the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908); and(b)Where the person to whom such order is addressed is an individual-(i)personally by delivering or tendering the order, or(ii)by registered post, or(iii)if the person cannot be found, by leaving an authentic copy of the order with any adult 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 personally worked for gain.
