Section 5 in Rules Under The Tamil Nadu Agricultural Pests And Diseases Act, 1919
5.
Every notice under section 6 or 9 (1) of the Act shall be authenticated by the signature of the Officer by whom it is issued. The notice shall be served by delivering a copy to the occupier or to some adult male member of his family, at his usual place of abode, or to his authorized agent, or by affixing a copy thereof in some conspicuous part of his last known residence or on some conspicuous part of the land on which the prescribed remedial or preventive measures are to be taken.
