Section 165 in Punjab Regional and Town Planning and Development Act, 1995
165. Service of notice etc.
(1)All notices, all orders and other documents required by this Act or any rule or regulation made thereunder to be served upon any person shall, save as otherwise provided in this Act or such rule or regulation, be deemed to be duly served,-(a)where the person to be served is a company, if the document is addressed to the Secretary of the said company, at its registered office or at its principal office or place of business and is either -(i)sent by registered post; or(ii)delivered at the registered office or at the principal office or place of business of the said company;(b)where the person to be served is a partnership firm, if the document is addressed to the said partnership 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 document is to be served on a Government Department, Railway, local authority, statutory company, corporation, society or any other body, if the document is addressed to the Head of the Government Department, General Manager of the Railway, Secretary or Principal Officer of the local authority, statutory company, corporation, society, or, body, at its principal branch, local or registered office, as the case may be, and is either-(i)sent by registered post; or(ii)delivered at the said office;(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)is sent by registered post to the person; or(iii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business, or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building to which it relates.(2)Any document which is required or authorised to be served to the owner or occupier of any land or building may be addressed to the owner or the occupier, as the case may be, of that land or building (naming that land or building) without further name or description and shall be deemed to be duly served, -(a)if the document so addressed is sent to be delivered in accordance with clause (b) of sub-section (1); or(b)if the document so addressed or a copy thereof so addressed, is delivered to any person on the land or building or where there is no person on the land or building to whom it can be delivered is affixed on some conspicuous part of the land or building.(3)Where a document is served on a partnership firm in accordance with this section, the document shall be deemed to be served on each partner.(4)For the purpose of enabling any document to be served on the owner of any property, an officer of the Authority authorised in this behalf may, by notice in writing require the occupier, if any, of the property to state the name and address of the owner thereof.(5)Where the person on whom a document is to be served is a minor, the service upon his guardian or any adult member of his family shall be deemed to be served upon the minor.Explanation. - A servant of that person is not a member of the family within the meaning of this section.
