(1)Every notice, bill, summons, requisition or other document required or authorized by this Act or the rules or the regulations made thereunder to be served or issued by or on behalf of the Municipality or by any of the other municipal authorities or any officer or other employee of the Municipality 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 of the company at its registered office or at its principal office or place of business and is-(i)sent under certificate of posting, 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, 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-(i)sent under certificate of posting, or(ii)delivered at the place of business of the partnership;(c)where the person to be served is a corporation, society or any other body or authority, if the document is addressed to the secretary, treasurer or other officer of such corporation, society or other body or authority at its principal office and is-(i)sent under certificate of posting, or(ii)delivered at the principal office of such corporation, society or other body or authority;(d)if such notice, bill, summons, requisition or other document is, in any other case, 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 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 under certificate of posting to such person.
