Section 62(1) in Himachal Pradesh Waqf Rules, 2016
(1)A notice issued under sub-section (1) of section 54 shall be served by delivering or tendering a copy of the notice, as the case may be, to the person for whom it is intended or to any adult member of his family, or by sending it by registered post acknowledgment due or by speed post in a letter addressed to that person at his usual or last known place of residence or business, or by having it affixed on the outer door or some conspicuous part of the waqf premises.
