Section 3(1) in The Bengal Criminal Law Amendment Act, 1930
(1)An order made under sub-section (1) of section 2 or sub-section (1) of section 2A shall be served on the person in respect of whom it is made in the manner provided in the Code of Criminal Procedure, 1898, (Act V of 1898) for service of a summons, and upon such service such person shall be deemed to have had due notice thereof.
