Section 17 in The Assam Criminal Law (Amendment) Act, 1934
17. Service of orders under Section 16.
(1)An order made under sub-section (1) of Section 16 shall be served on the person in respect of whom it is made in the manner provided in the Code, for the service of a summons, and upon such service, such person, shall be deemed to have had due notice thereof.(2)If an order made under sub-section (1) of Section 16 is not served personally on the person is respect of whom it is made, and due diligence has, in the opinion of the appropriate Government, been exercised to affect such service, the appropriate Government, may, by a notification published in the official Gazette and in such newspapers as it thinks fit, direct the said person to appear before such servant of the Government at such place and within such period as may be specified in the notification for the purpose of receiving the order.
