Section 92 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
92. Service of notice, etc.
(1)All notices, bill, summons and other documents required by this Act or any regulation made there under to be served upon, or issue to, any person, shall be served or issue by such persons as may be authorized by the Board.(2)Every notice, bill, summon, order requisition or other document required or authorised by this Act or any rule or regulation made there under to be served or issued on 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 Company at its registered office or at its principal office or place of business and is either-(i)sent by registered post; or(ii)deliver at the registered office or at the principal office or place of business of the Company;(b)Where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name and 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 of a corporation society or other body, if the document is addressed to the secretary, treasurer or other head of office of that body, corporation or society at its principal office, and is either-(i)sent by registered post; or(ii)delivered at that 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;(ii)if such person cannot be found is affixed on some conspicuous part of his last known place or residence or business if within the state or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building, if any to which it relates; or(iii)is sent by registered post to that person.(3)Any document which is required or authorized to be served on the owner or occupier of any land or building may be addressed as, the owner' or the occupier' as the case may be, of that land or building (identifying that land or building ) without further name of description, and shall be deemed to be duly served-(a)If the document so addressed is sent or delivered in accordance with clause (d) of sub section(2); or(b)If the document so addressed or a copy there of so addressed is delivered some 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 his land or building.(4)Where a document is served on a partnership in accordance with this section, the document shall be deemed to be served on each partner.(5)For the purpose of enabling any document to be served on the owner of any premises the Public Health Engineer or any other officer authorized or empowered to do so may by notice in writing require the occupier of the premises to state the name and address of the owner thereof.(6)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.(7)Nothing in section 91, and this section shall apply to any summons issued under this Act by a Court.(8)A servant is not a member of the family within the meaning of this section.
