Section 7 in The Census of Manufacturing Industries Rules, 1951
7. Mode of service of notice for.
(1)Any notice required to be served and any return required to be furnished under these rules shall be served or furnished, as the case may be, by transmission through the post under registered cover with acknowledgment due, and on the outside of any cover-(a)containing a notice, the Statistics Authority shall cause to be written prominently the words "Notice under the Census of Manufacturing Industries Rules, 1951";(b)containing a return or other documents required to be furnished by an occupier, the occupier shall cause to be written prominently the words "Confidential-Return under the Census of Manufacturing industries Rules, 1951".(2)Any notice required to be served on the occupier of a factory under these rules may be served-(a)when the occupier is a corporation or firm, on any director or other principal officer of the corporation or on any member of the firm or by addressing the same in the name of the corporation or firm at its registered office or the place where it carries on business in India;(b)when the occupier is a person (not being a corporation or firm) on the person at the usual or the last known place of abode or business of such person;and such service shall be deemed to be good service as against the corporation, all partners of the firm or as against the person, as the case may be.
