Section 50(1) in The Rajasthan Value Added Tax Rules, 2006
(1)The Service of any summons, notice or order under the Act or the Rules may be effected in any one of the following ways, namely,-(a)by giving or tendering the copy thereof to the person addressed or his declared business manager or his authorized representative or to any person, other than an independent Service provider, who submits or files documents on behalf of such person or dealer; or(b)if the persons mentioned in clause (a) can not be easily found, by giving or tendering a copy thereof to an adult member of his family; or(c)if the address of such person is known to the authority concerned, by sending a copy thereof by registered post or through an electronic device, or(d)if none of the modes aforesaid is practicable, by affixation of a copy thereof in some conspicuous place at his last known place of business or residence, or by publishing in a State level newspaper.
