Section 55 in The Punjab Habitual Offenders (Control and Reform) Rules, 1957
55. Service of notices. [Section 16(b) and (c)].
- The notices prescribed under the Act and the foregoing Rules shall be served :-(1)If the place of residence of the person on whom it is to be served is known, personally, in the manner prescribed under section 69 of the Code of Criminal Procedure, 1898, for the service of summons.(2)When personal service of the notice is not possible, the notice shall be published by:-(a)pasting a copy of such notice :-(i)In a conspicuous place in the house or in the village or town, in which it is known or believed, that the person concerned was last residing.(ii)In every police station within the local limits of which any such village or town is situated.(b)by serving a copy of such notice on the Headman of such village or town, who shall thereupon cause it to be proclaimed in the village or town by word of mouth by the Watchman of his village or town.(c)when the town in question has no Watchman, such notice shall be served on the Principal Police Officer in such town who shall cause to be proclaimed in the like manner by any Police Officer subordinate to him.(3)If a person on whom the notice referred to in sub-rule (1) is served, fails to show cause by appearing in person or through an authorised agent or by filing a written statement, within the time specified in the notice, it shall be presumed that he has no representation to make, against the proposed action.
