Section 19(1) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
(1)Subject to such rules as may be prescribed, service of any notice or other document under this Act or any Order made thereunder, on any person to whom it is by name addressed shall be effected. -(i)by giving or tendering the said notice or document or a copy of the said order to such person; or(ii)if such person is not found, by leaving such notice or document or copy of the order at his last known place of residence or business or by giving or tendering the same to some adult member or servant of his family; or(iii)by sending such notice or document or the copy of the order to such person by registered post; or(iv)by affixing such notice or document or copy of the order on some conspicuous part of his house, if any in which such person is known to have last resided or carried on business or personally worked for gain.
