Section 92(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(2)Every notice, bill, summon, order requisition or other document required or authorised by this Act or any rule or regulation made there under to be served or issued on any person shall, save as otherwise provided in this Act or such rule or regulation, be deemed to be duly served-(a)Where the person to be served is a company if the document is addressed to the Secretary of the Company at its registered office or at its principal office or place of business and is either-(i)sent by registered post; or(ii)deliver at the registered office or at the principal office or place of business of the Company;(b)Where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name and style under which its business is carried on, and is either-(i)sent by registered post; or(ii)delivered at the said place of business;(c)Where the person to be served is a public body of a corporation society or other body, if the document is addressed to the secretary, treasurer or other head of office of that body, corporation or society at its principal office, and is either-(i)sent by registered post; or(ii)delivered at that office;(d)In any other case, if the document is addressed to the person to be served and-(i)is given or tendered to him;(ii)if such person cannot be found is affixed on some conspicuous part of his last known place or residence or business if within the state or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any to which it relates; or(iii)is sent by registered post to that person.
