Section 284(2) in Rajasthan Municipalities Act, 2009
(2)When any notice, order or bill is required or permitted by or under this Act or by a rule or bye-laws made thereunder, to be served upon an owner or occupier of any building or land, it shall not be necessary to name the owner or occupier therein and the service thereof, in case not otherwise specially provided for, but shall be made either(a)by giving or tendering the notice, order or bill to the owner or occupier or, if there be more owners or occupiers than one, to anyone of them; or(b)if no such owner or occupier be found, then by giving or tendering the notice, order or bill to some adult member or servant of the family or any such owner or occupier as aforesaid; or(c)if none of the means aforesaid be available then by causing the notice, order or bill to be affixed in the presence of two persons on some conspicuous part of the building or land to which the same relates.
