Section 15(1) in The National Green Tribunal (Practices and Procedure) Rules, 2011
(1)Notices to be issued by the Tribunal may be served by any of the following modes-(i)by hand delivery (dasti) to the party itself or to the authorised agent, as the case may be, through process server;(ii)by registered post with acknowledgement due;(iii)through the concerned head of Office of the same Department involved in the proceedings.
