Section 59 in Telangana Mining Settlements Act, 1956
59. Mode of Service of notice, etc.
- When any notice, bill, summons or other document is required by this Act, or by any rule, regulation or bye-law made thereunder to be served upon or issued or presented to any person or owner or occupier, such service, issue or presentation shall be made-(a)by delivering or tendering to such person a copy thereof signed by the Executive Officer or any officer authorised is this behalf;(b)if there are more than one owner or occupier, by delivering or tendering a copy thereof to any one of the owners or occupiers;(c)wherever it is practicable, service shall be made on the addressee in person, unless he has an agent empowered to accept service, in which case, service on such agent shall be sufficient;(d)in case the person does not reside within the limits of the Mining Settlement, service on any manager or agent, who at the time of service, personally carries on such business or works for such person within such limits, shall be deemed to be good service;(e)where the person has no manager or agent empowered to accept service of the notice bill or summons on his behalf, service may be made on any adult male member of the family;Explanation. - A servant is not a member of the family within the meaning of this clause;(f)where the serving officer delivers or tenders a copy thereof to the addressee personally, or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered to an acknowledgement of service endorsed on the original copy;(g)where the person or his agent or such person as aforesaid refuses to sign the acknowledgement or where the service officer, after using all due and reasonable diligence, cannot find the person, and there is no agent empowered to accept service of the notice, bill or summons on his behalf, nor any other person on whom service can be made, the serving officer shall affix a copy thereof on the outer door or some other conspicuous part of the house in which the person to whom it is addressed, ordinarily resides or carries on business or personally works for gain, and shall then return the original to the Executive officer by whom it was issued, with a report endorsed thereon or annexed thereto, stating that he has so affixed the copy, the circumstances under which he did so, the name and address of the person (if any) by, whom the house was identified and in whose presence the copy was affixed;(h)the serving officer shall, in all cases in which the notice, bill, or summons has been served under clause (e) endorse or annex or cause to be endorsed, or annexed, on or to the original copy thereof, return stating the time when and the manner in which it was served and the address of the person, if any, identifying the person served, and witnessing the delivery or tender of such notice, bill or summons.
