Section 12 in The Karnataka Lifts, Escalators And Passenger Conveyors Act, 2012
12. Service of notices, orders or documents.
(1)Every notice, order or document by or under this Act required or authorized to be addressed to any person may be served by post or left,-(i)where a Government is the addressee, at the office of the agent appointed under sub-section (2) of section 11;(ii)where a local authority is the addressee, at the office of the local authority;(iii)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 ;(iv)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 be authorized to be addressed to the owner or the agent of the owner, or the occupant of any premises shall be deemed to be properly addressed if addressed by the description of the ‘owner’ or ‘agent of the owner’ ‘occupant 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.
