Section 366(1) in Haryana Municipal Corporation Act, 1994
(1)Every notice, bill, summons, order, requisition or other document required or authorised by this Act or any rule, regulation or bye-law made thereunder to be served or issued by or on behalf of the Corporation or by the Commissioner or any Corporation Officer on any person shall, save as otherwise provided in this Act or such rule, regulation or bye-law, be deemed to be duly served:-(a)where the person to be served is a company, if the document is addressed to a Director or 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;(ii)delivered 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 firm, if the document is addressed to the 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 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 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; 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 Municipal area, 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.
