Section 4 in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974
4. [ Manner of service of notices. [Substituted vide Punjab Legislative Supplementary Part III, dated 6.10.1976.]
(1)In addition to any mode of service specified in the Act, a notice issued under sub-section (1) of section 4 or sub-section (1) of section 6 or sub-section (3) of section 7 of the Act shall be served by delivering or tendering a copy of the notice to the person for whom it is intended or to any adult member of his family, or by sending it by registered post in a letter addressed to that person at his usual or last known place of residence or business.(2)Where the copy of the notice under sub-rule (1) is delivered or tendered the signature of the person to whom the copy is so delivered or tendered shall be obtained in token of acknowledgement of the service.(3)In respect of a notice issued under sub-section (1) of section 6 or sub-section (3) of s. 7 of the Act, where the person or the adult member of the family of such person, refuses so sign the acknowledgement or where such person cannot be found after using all due and reasonable diligence and there is no adult member of the family of such person a copy of the notice shall be affixed on the outer door or some other conspicuous part of the ordinary residence or usual place of business of such person and the original notice shall be returned to the Collector who issued the notice, with a report endorsed thereon or annexed thereto stating that a copy has been so affixed, the circumstances under which it was so done and the name and address of the person, if any, by whom the ordinary residence or usual place of business was identified and in whose presence the copy was affixed.(4)If a notice issued under sub-section (1) of section 4 or sub-section (3) of section 7 of the Act cannot be served in the manner provided in sub- rule (1), the Collector may, if he thinks fit, direct that such notice shall also be published in at least one newspaper having circulation in the locality and he may also proclaim the contents of any notice in the locality by beat of drum].
