Section 14(2) in The Gujarat Agricultural Pests and Diseases Act, 1980
(2)(i)Every order made under sub-section (1) shall,(a)if it is an order affecting a corporation or a firm, be served in the manner provided for the service or a summons in rule 2 of Order XXIX or rule 3 of Order XXX as the case may be, in the First Schedule of the Code of Civil Procedure, 1908 (V of 1908),(b)if it is an order affecting an individual owner other than a corporation or a firm, be served on the owner-(i)by personally delivering it to him, or(ii)by sending it to him by post, or(iii)where the owner cannot be found, by leaving an authentic copy of the order with some adult male member of the family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or worked for gain;(c)if the ownership of the vehicle to be requisitioned is in dispute, be published in the Official Gazette.(ii)Where a question arises whether a person or owner was duly informed of an order made in pursuance of sub-section (1) compliance with the requirements of this sub-section shall be conclusive proof that he was so informed; but failure to comply with the said requirements shall not preclude proof by other means that he was so informed or affect the validity of the order.
