192. Service of notice, etc., on railway administration.—
Any notice or other document required or authorised by this Act to be served on a railway administration may be served, in the case of a Zonal Railway, on the General Manager or any of the railway servant authorised by the General Manager, and in the case of any other railway, on the owner or lessee of the railway or the person working the railway under an agreement—(a)by delivering it to him; or(b)by leaving it at his office; or(c)by registered post to his office address.
