Section 96 in The Haryana Canal and Drainage Rules, 1976
96. Service of summons and notices and publication of notices, proclamations. etc. (Section 57).
(1)Every summons, notice, order, requisition or proclamation under the Act or these rules which is required to be served on issued, delivered or communicated to any person or published for general information, shall be so served, issued, delivered or communicated to any person or published for general information, as the case may be, as hereinafter provided.(2)Every such summons, notice, order, requisition or proclomating shall be drawn up in writing and dated and signed by the officer having authority to issue or make the same.(3)Every public notice or proclamation shall be issued or made by posting certified copies thereof :-(a)at the office of the officer giving or making the same in such manner that such notice shall be assessible to the public;(b)at convenient places in the locality or near the residence of the persons affected thereby, and by beat of drum or oral proclamation or other customary method.(4)Even summons, notice, order or requisition which is required to be served on or delivered or communicated to any person shall, whenever possible, be so served or delivered or communicated :-(a)personally on or to the person to whom it is addressed, or failing him;(b)on or to his recognised agent, or failing such agent;(c)on or to an adult male member of his family usually residing with him.(5)When the serving officer delivers or tenders summons, notice, order or requisition which is required to be served on, delivered or communicated to any person personally, or to an agent or other person on his behalf, he shall require the signatures of the person to whom the summons, notice, order or requisition, as the case may be, is so delivered or tendered to an acknowledgement of service endorsed on the coy of such summons, notice, order or requisition.(6)The serving officer shall in all cases in which the summons, notice, order or requisition has been served under this rule, endorse on the duplicate copy thereof a memorandum signed by him stating the time when and the manner in which such summons, notice, order or requisition was served and return such copy to the officer having authority to issue or make the same.(7)If service, delivery or communication cannot be effected or if acceptance of service, delivery or communication is refused, the summons, notice, order or requisition may be served, delivered or communicated by posting a copy thereof, at the usual or last known place of residence of the person to whom it is addressed, or if that cannot be done, then in such other manner as the officer authorised to issue or make the same may specifically direct.(8)If the summons, notice, order or requisition relates to a case in which persons having the same interest are so numerous that personal service on each one of them is not reasonably practicable, it may be served, delivered or communicated by delivery of a copy thereof to such of these persons as the officer authorised, to issue or make the same specially nominates in this behalf and by proclamation of the contents thereof for the information of the other persons interested.(9)A summons, notice, order or requisition may be served on or delivered or communicated to the person named therein, either in addition to, or in substitution for, any other mode of service by forwarding the summons, notice, order or requisition by post in a registered letter addressed to that person.(10)When a summons, 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 summons was served at the time when the letter would be delivered in the ordinary course of post.(11)In every case in which service of any process is not effected personally the officer authorised to issue the same shall satisfy himself by examining the process server or otherwise, that such service has been duly effected in the manner required by these rules.
