Section 32(7) in The Punjab Water Prevention and Control of Pollution Rules, 1977
(7)A direction or notice thereof, as the case may be, required to be issued under this rule shall be deemed to be duly served :-(a)Where the person to be served, is a company, if such direction or notice thereof, as the case may be, is addressed in the name of the company at its principal office or at its registered office or at the place of business as the case may be and is delivered in person or is sent by registered post;(b)Where the person to be served is a serving Government Officer, if such direction or notice thereof, as the case may be, is addressed to that person, and a copy thereof is endorsed to the Head of Department or to the Secretary to Government, as the case may be, being incharge of the Department, in which for the time being the business relating to the Department is transacted in which said officer is employed, is delivered in person or is sent by registered post; and(c)In any other case, if the direction or notice thereof, as the case may be, is addressed to the person to be served; and(i)is delivered in person to him; or(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or delivered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any, to which it related; or(iii)is sent by registered post to that person.Explanation. - For the purpose of this sub-rule :-(a)'Company' means any body corporate and includes a firm or other association of individuals;(b)'a Servant' is not a member of the family".
