Section 28 in Bihar Preservation and Improvement of Animals Rules, 1960
28. Service of notices and orders under the Act.
- A notice or an order issued under the Act or these Rules shall be served on the person concerned in any one of the following modes, namely:(i)by delivery or tender of a copy of the notice or order to the addressee, or his agent or any other person duly authorised to receive such notice or order on his behalf;(ii)by registered post:Provided that if upon an attempt having been made to serve any such notice or order by any of the above-mentioned methods, the Veterinary Officer is satisfied that the addressee is keeping out of the way for the purpose of avoiding service, or that, for any other reason, the notice or the order cannot be served by any of the above-mentioned methods, the said officer shall order the service of such notice or order by affixing a copy thereof on some conspicuous part of the addressee's residence where he ordinarily resides, or upon his business premises or upon some conspicuous part of any place of business office or residence last occupied by him and such service shall be deemed to be as effectual as if it had been made on the addressee personally.
