(1)Every notice, order or requisition issued under this Act or any rule or bye-law made thereunder shall, save as otherwise expressly provided, be served or presented-(a)by giving or tendering the notice, order or requisition, or sending it by post, to the person for whom it is intended; or,(b)If such person cannot be found, by affixing the notice, order or requisition on some conspicuous part of his last known place of abode or business, it within the cantonment, or by giving or tendering the notice, order or requisition to some adult made member or servant of his family, or by causing it to be affixed on some conspicuous part of the building or land, if any, to which it relates.
