Section 21 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
21. Rules regulating the service of summons and notices etc.
(1)Every summons, notice, order or requisition which, under the Act or these Rules is required to be served on, or issued, delivered or communicated to any person, shall be so served issued, delivered or communicated (as the case may be) as hereinafter provided.(2)Every such summons, notice, order or requisition shall be drawn up in writing and dated, signed and sealed by the officer having authority to issue or make the same.(3)Every summons, notice, order or requisition which is required to be served on or delivered or communicated to any person shall whenever possible, be so served, delivered or communicated. -(a)Personally on or to the person to whom it is addressed; or(b)if such personal service, delivery or communication is on or to his recognised agent; or(c)if there is no such agent or an adult male member of the family of the person to whom it is addressed and who usually resides with him.(4)If service, delivery or communication cannot be so effected or in acceptance is refused, the summons, notice order or requisition may be served, delivered or communicated by posting copy thereof at the usual or last known place of residence of the person to whom it is addressed, or if that cannot be done, then in such other manner as the officer having authority to issue or make the same may direct.(5)If the summons, notice, order or requisition relates to a case in which persons having the same interest are so numerous that personal service on each one of that is not reasonably practicable it may be served delivered or communicated by delivery on a copy thereof to such of those persons as the officer having authority to issue or make the same socially nominates in this behalf, and by proclamation of the contents thereof for the information of the other persons interested.(6)A summons, notice, order or requisition may be served on or delivered or communicated to the person named therein either in addition to, or in substitution for, any other mode of service by forwarding the summons, notice, order or requisition by post in a registered letter addressed to that person.(7)When a summons, notice, order or requisition is so forwarded and it is proved that the letter was properly addressed and duly posted and registered, the officer having authority to issue or make the same may presume that it was served, delivered or communicated at the time when the letter would be delivered in the ordinary course of post.
