(7)The order referred to in clause (b) of sub-section (3) shall be served -(a)by giving or tendering the order to the person concerned; or(b)if such person is not found, by leaving such order at his last known place of abode or business or by giving or tendering the same to some adult member or servant of his family; or(c)if such person does not reside in the City of [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] and his address elsewhere is known to the Commissioner, by sending the same to him by post registered; or(d)if none of the means aforesaid be available, by affixing the same in some conspicuous part of the place of abode or business of such person.
