Section 33 in The Punjab Entertainments Duty Rules, 1956
33. Service of notices and orders.
- Service of any notice or order under the Act or these Rules may be effected in any of the following ways, viz.-(a)by sending it to the person concerned under a certificate of posting; or(b)by giving or tendering it to the person concerned or his manager or agent, if any; or(c)if the person concerned or his manager or agent, if any, cannot be found, by leaving it at the last known place of business or residence of the person concerned or by giving or tendering it to some adult male member of his family; or(d)if none of the methods aforesaid is practicable, by affixing it in some conspicuous place at the last known place of business of the person concerned.
