229. Authentication, service and validity of notices.
(1)Every notice issued by a committee under this Act or under any rule or bye-law shall be in writing, signed by the President, Vice-President, Secretary or Assistant Secretary, or by the members of any sub-committee especially authorized by the committee in that behalf, and every such notice and every order made under Section 205 may be served on the person to whom it is addressed, or delivered or left at his usual place of abode or business with some adult male member or servant of his family, or, if it cannot be so served, may be affixed to some conspicuous part of his place of abode or business :Provided that such notice may be signed by the Health Officer when it is issued by the committee under any section of this Act under which power may be delegated to the Health Officer under clause (b) of Section 33 and has been so delegated.(2)When the place of abode or business of the person to whom notice is addressed is not within the limits of the municipality, the notice may be served by posting it in a registered cover addressed to his usual place of abode.(3)If the owner of any property has no place of abode or business within the municipality, every such notice addressed to him as such owner may be served on the occupier.(4)When the place of abode or business of the occupier of any property is not known every such notice addressed to him as such occupier may be served by affixing it to some conspicuous part of the property.(5)No notice issued by the committee under this Act or under any rule or bye-law shall be invalid for defect of form.
