53. Service of notices, orders or documents .-(1) Every notice, order or document by or under this Act required or authorised to be addressed to any person may be served by post or left,-
(a)where [the Central Government or the [State Government] is the addressee, at the office of [such officer as the Central Government or the State Government, as the case may be, may designate in this behalf] [ Substituted by Act 1 of 1922, Section 21, for " the Secretary in the Public Works Department" .];[* * *] [ Clause (aa) inserted by A.O. 1937, omitted by A.O. 1948.](b)where a local authority is the addressee, at the office of the local authority;(c)where a company is the addressee, at the registered office of the company or, in the event of the registered office of the company not being in India, at the head office of the company in India;(d)where any other person is the addressee, at the usual or last known place of abode or business of the person.(2)Every notice, order or document by or under this Act required or authorised to be addressed to the owner or occupier of any premises shall be deemed to be properly addressed if addressed by the description of the "owner" or "occupier" of the premises (naming the premises), and may be served by delivering it, or a true copy thereof, to some person on the premises, or, if there is no person on the premises to whom the same can with reasonable diligence be delivered, by affixing it on some conspicuous part of the premises.
