Section 7(1) in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
(1)Service of the notice of demand on the assessee shall be in one of the following ways: -(a)by delivering or tendering a copy of the notice to the assessee personally or to his agent if he (the agent) is empowered to accept service of the notice on his behalf or, to any adult male member of his (the assessee's) family residing with him, if he himself cannot be found and has no agent empowered to accept service of the notice on his behalf;(b)by causing the said notice to be affixed to some conspicuous part of the land or building to which the notice relates if the assessee, or his agent or such other person aforesaid, refused to sign the acknowledgement of service or where the serving officer, after using all due and reasonable diligence cannot find the assessee, and there is no agent empowered to accept service of the notice on his behalf, nor any other person on whom service can be made;(c)by delivering the said notice at some post office under registered cover addressed to the assessee; or(d)by any one or more of these methods.
