Section 388(1) in Gauhati Municipal Corporation Act, 1971
(1)Every notice, bill, summons, order, requisition or other document required or authorised by this Act or any rule or bye-law made thereunder to be served or issued by or on behalf of the Corporation, or by any or the municipal authorities specified in section 4 or any municipal employee on any person, save as otherwise provided in this Act or such rule or byelaw, be deemed to be duly served -(a)Where the person to be served is a company, if the document is addressed to the Managing Director or to the Secretary at the Company at its registered office or at its principal office or place or business and is either -(i)Sent by registered post, or(ii)Delivered at the registered office or at the principal office or place of businesses of the Company;(b)Where the person to be served is a partnership firm. If the documents is addressed to the firm at its principal place of business, identifying it by the name or style under which its business is carried on, and is either -(i)Sent by registered post, or(ii)Delivered at the said place of business(c)Where the person to be served is a public body, or a corporation, society or other body if the document is addressed to the Secretary, Treasurer, or other head officer of the body, corporation or society at its principal office, and is either -(i)Sent by registered Post; or(ii)Delivered at that office; and(d)In any other case, if the document is addressed to the person to be served and(i)Is given or tendered 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, if within the State, or is given or tendered to some adult member of his family on some conspicuous part of his last land or building, if any, to which it releases, or(iii)Is sent by registered post to that person
