Section 24(6) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(6)When a summon, notice, order or requisition is so forwarded in a letter, and it is proved that the letter was properly addressed and duly posted and registered, the officer authorised to issue or make the same may presume that the summon was served at the time when the letter would have been delivered in the ordinary course of post.
