Section 6(3) in The West Bengal Fisheries (Requisition and Acquisition) Act, 1965
(3)The Collector shall also serve notice in the manner prescribed on the occupier (if any) of such fishery and land and on all such persons known or believed to be interested therein, or to be entitled to act for persons so interested, as reside or have agents authorised to receive service on their behalf, within the revenue district in which the fishery and the lands are situate.
