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State of Punjab - Section

Section 17 in Punjab Package Deal Properties (Disposal) Rules, 1976

17.

(1)Service of orders and notices.- (i) Every order or notice made or issued under these rules shall be served by registered post acknowledgment due.
(ii)A notice issued under these rules shall be effective only the expiry of the period stated therein and such period shall not ordinarily be less than fifteen days in any case.
(iii)The service of an order or notice under sub-rule (1) shall be deemed to have been effected if the order or notice has been properly addressed and despatched by registered post.
(iv)Where by due diligence the address of the person concerned cannot be known, the order or notice may be despatched to him through the Tehsildar (Sales) or Naib-Tehsildar (Sales) concerned.
(v)Where an order or notice sent by post is returned undelivered, or where the Chief Sales Commissioner or other authority is satisfied that there are reasons to believe that the order or notice cannot be delivered in the ordinary course, the Chief Sales Commissioner or other authority may direct that the order or notice may be served either:
(i)by publication in a newspaper having circulation in the area in which the person concerned is known to have last resided or to have carried on business; or
(ii)
(a)by affixing a copy of the same on the conspicious place on the property, in relation to which the order or notice has been made or issued; or
(b)by beat of drum at a place adjacent to such property and in the adjoining locality.
(2)Fees. - (1) The following fees shall be payable in respect of appeals and applications under the Act:
(1)Appeals :
(1) To the Chief Sales Commissioner Rs. 15
(2) To the Sales Commissioner Rs. 15
(2)Application :
(1) Any application for revision Rs. 20
(2) Any other miscellaneous application. Re. 1
(2)Any fee payable under this rule shall be paid in the form of court fee stamps.Deputy Secretary to Government, PunjabRehabilitation Department, Chandigarh.---------------