Section 29B(3) in The West Bengal Premises Tenancy Act, 1956.
(3)(a)In addition to, and simultaneously with, the issue of summons for service on the tenant, and the sub-tenants, if any, the Controller shall also direct the summons to be served by registered post with acknowledgement due, addressed to the tenant and sub-tenant or their agents empowered to accept, the service at the place where the tenant and sub-tenant or their agents actually and voluntarily reside or carry on business or personally work for gain and may, if the circumstances of the case so require, also direct the publication of the summons in a newspaper circulating in the locality in which the tenant and the sub-tenant are last known to have resided or carried on business or personally worked for gain.(b)When acknowledgements purporting to be signed by the tenant, subtenant or their agents are received by the Controller or the registered article containing the summonses is received back with endorsements purporting to have been made by a postal employee to the effect that the tenant, sub-tenant or their agents had refused to take delivery of the registered article, the Controller may declare that there has been valid service of the summonses.
