Section 146(c) in Kerala Land Reforms (Tenancy) Rules, 1970
(c)in the case of a company:-(i)on the secretary or on any director or other principal officer of the company in the manner specified in sub-clauses (i) to (iii) of Clause (a); or(ii)by leaving it or sending it by registered post acknowledgement due addressed to the company at the registered office or if there is no registered office, then at the place where the company carries ort business.
