Section 4(2) in Farmers' Agreement on Price Assurance and Farm Services (Dispute Resolution) Rules, 2020
(2)The applicant may serve a copy of the application along with documents on the opposite party either in person or through a registered post or by any other mode and if it is served at the address of the opposite party given in the farming agreement, it shall be deemed to have been duly served on the opposite party:Provided that in case where it is served through a registered post, it shall be deemed to have been served on the opposite party after lapse of seven days therefrom.
