Section 303(2) in The U.P. Municipalities Act, 1916
(2)When a notice under this Act or under a rule or a bye-law is required or permitted by or under this Act, or under a rule or a bye-law to be served upon an owner or occupier of a building or land, it shall not be necessary to name the owner or occupier therein, and the service thereof, in cases not otherwise specially provided for in this Act, shall be effected either, -(a)by giving or tendering the notice, or sending it by post, to the owners or occupier, or if there be more owners or occupiers than one, to any one of them; or(b)if no such owner or occupier is found, then by giving or tendering the notice to an adult male member or servant of his family, or by causing the notice to be fixed on some conspicuous part of the building or land to which the same relates.
