Section 21(3) in The Rajasthan Lands Special Irrigation Charges Rules, 1954
(3)Every summons, notice, order or requisition which is required to be served on or delivered or communicated to any person shall whenever possible, be so served, delivered or communicated. -(a)Personally on or to the person to whom it is addressed; or(b)if such personal service, delivery or communication is on or to his recognised agent; or(c)if there is no such agent or an adult male member of the family of the person to whom it is addressed and who usually resides with him.
