Section 19 in Tamil Nadu Groundwater (Development and Management) Act, 2003
19. Service of orders, etc.
- Every order or notice under sub-section (1) of section 18 shall be served, -(a)by tendering such order or notice either through messenger or sending by registered post to the person for whom it is intended, or(b)if such person cannot be found, by affixing such order or notice on some conspicuous part of his last known place of residence or of business or tendering such order or notice to some adult member or servant of his family or by causing it to be affixed on some conspicuous part of the land or building in which the well is being sunk;(c)where the person on whom an order or a notice is to be served happens to be a minor, service upon his guardian in the manner provided in clause (a) and (b) shall be deemed to be service upon the minor.
