Section 96(4) in The Haryana Canal and Drainage Rules, 1976
(4)Even summons, notice, order or requisition which is required to be served on or delivered or communicated to any person shall, whenever possible, be so served or delivered or communicated :-(a)personally on or to the person to whom it is addressed, or failing him;(b)on or to his recognised agent, or failing such agent;(c)on or to an adult male member of his family usually residing with him.
