Section 11(1) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(1)Every authority or officer who makes any order in writing in pursuance of any of the provisions of this Act shall, in the case of an order of a general nature affecting a class of persons, publish such order by a notification in the manner prescribed by rules made under this Act and in such manner as may, in the opinion of such authority or officer, be best suited for informing the persons whom the order concerns. Where the order is not of a general nature, the authority or officer may serve the order or cause it to be served on the person concerned -(a)personally by delivering or tendering him the order;(b)by sending him an authenticated copy of the order by post; or(c)where the person cannot be found, by leaving an authenticated copy of the order with some adult male member of his family or by affixing it to any part of the premises in which he is known to have last resided or carried on business or personally worked for gain.
