Section 352 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
352. purpose for which such place has been set apart or the act prohibited in such place.
Method of serving documents.-(1) When any notice or other document isrequired by this Act or by any rule, bye-law, regulation or order made under it to beserved on or sent to any person, the service or sending thereof may be effected,-(a)by giving or tendering the said document to such person; or(b)by e-mail or through electronic means; or(c)if such person is not found, by leaving such document at his last knownplace of abode or business or by giving or tendering the same to his agent, clerkor servant or some adult member of his family; or(d)if such person does not reside in the city and his address elsewhereis known to the Commissioner, by sending the same to him by registered post; or(e)if none of the means aforesaid be available, by affixing the same insome conspicuous part of such place of abode or business.(2)When the person is an owner or occupier of any building or land itshall not be necessary to name the owner or occupier in the document, and in thecase of joint owners and occupiers it shall be sufficient to serve it on, or send itto, one of such owners or occupiers.(3)Whenever in any bill, notice, form or other document served or sentunder this Act, a period is fixed within which any tax or other sum is to be paidor any work executed or anything provided, such period shall, in the absence ofan express provision to the contrary in this Act, be calculated from the date of
