Section 233(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Every notice issued by a municipality under this Act or under any rule or bye-law, shall be in writing, signed by the President, Vice-President, Executive Officer, Secretary, Assistant Secretary, or the Health Officer or by the members of any sub-committee specifically authorised by the municipality in that behalf, and every such notice and every order made under section 208 may be served on the person to whom it is addressed, or delivered or left at his usual place o abode or business with some adult male member or servant of his family, or, if it can not be so served may be affixed to some conspicuous part of his place of abode or business.
