Section 3 in The M.P. Krishi Upaj Mandi (Method of Service of Notice and Document) Rules, 2000
3. Service of Notice and Other Documents.
- Save as otherwise provided in the Act, the service of any notice or other document under the Act or under any rule, bye-law or order made thereunder on any person to whom it is by name addressed shall be effected :(a)by giving or tendering the said notice or document to such person; or(b)if such person is not found, by giving or tendering the same to some adult member or servant of his family; or(c)by sending the same by post under certificate of posting; or(d)if such person does not reside in the jurisdiction of the Market Committee and his address elsewhere is known to the officer directing the issue of such notice or document by sending the same to him by registered post of acknowledgement :Provided that if the officer directing the issue of such notice or document is satisfied that the addressee is evading the notice or document and the notice or document cannot be served by the methods mentioned as above the said officer shall cause such notice or document to be served by affixing a copy thereof upon some conspicuous part of the last known place of residence or business of the person concerned and service shall be as effectual as if it had been made on the address personally.
