Section 6 in The Unlawful Activities (Prevention) Rules, 1968
6. Service of notice issued by the Tribunal .-Every notice referred to in sub-section (2) of section 4 shall be served on the affected association in such manner as the Tribunal may think fit and all or any of the following modes may be followed by the Tribunal in effecting service of such notice, namely:-
(a)by affixing a copy of the notice to some conspicuous part of the office, if any, of the association; or(b)by serving a copy of the notice, where possible, on the principal office bearers, if any, of the association, by registered post or otherwise; or(c)by proclaiming by beat of drum or by means of loudspeakers the contents of the notification in the area in which the activities of the association are ordinarily carried on.
