Section 24(2) in The Punjab Betterment Charges and Acreage Rates Rules, 1955
(2)Every summons, notice, order or requisition, which is required to be served on or delivered or communicated to any person, shall, whenever possible, to be so served, delivered, communicated :-(a)personally on or to the person to whom it is addressed, or failing him;(b)on or to his recognised agent, or failing such agent;(c)on an adult male member of his family usually residing with him.
