Section 275(1) in Siliguri Municipal Corporation Act, 1990
(1)Every notice, bill, summons or other document required or authorized by this Act or the rules or the regulations made there-under to be served or issued by or on behalf of the Corporation or by any of the municipal authorities referred to in section 3 or any officer or employee of the Corporation shall, save as otherwise provided in this Act or the rules or the regulations made thereunder, be deemed to be duly served,-(a)where the person to be served is a company, if the document is addressed to the Secretary or the Manager 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)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 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, Corporation, society or any other body, if the document addressed to the Secretary, Treasurer or other officer of such body, Corporation or society at its principal office, and is either-(i)sent by the 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 Siliguri or is given or tendered to some conspicuous part of the land or building, if any, to which it relates, or(iii)is sent by registered post to such person.
