Section 68(4) in THE MAJOR PORT AUTHORITIES ACT, 2021
(4)Any such notice as is referred to in sub-section (1) may be served--(a)by delivering or tendering it to the allottee or employee or any other person who may be in occupation or possession of the whole or any part of the premises; or(b)if it cannot be so delivered or tendered, by affixing it on the outer door or some other conspicuous part of the premises; or(c)by registered post; or(d)by publishing in the local newspaper having circulation in the area.Explanation.— For the purposes of this section, the expression "premises" means any land, building or part of a building which is part of port assets and includes—(i)areas such as canteens, gardens, grounds and out-houses, if any, appertaining to such building or part of a building;(ii)any fittings affixed to such building or part of a building for the more beneficial enjoyment thereof; and(iii)any furniture, books or other things belonging to the Board and found in such building or part of - a building.
