Section 665 in The Orissa Municipal Corporation Act, 2003
665. Service how to be effected on owners of premises and other persons.
- When any notice, bills, summons or other such document is required under this Act, or any bye-law made thereunder, to be served upon or issued or presented to any person,such service, issue or presentation shall be effected -(a)by giving or tendering to such person to whom the said notice, bill, summons or Other document relates; or(b)if such person is not found, by leaving the said notice, bill, summons or other document at his last known place of abode in the city or by giving or tendering the same to adult male member or servant of his family; or(c)if such person does not reside in the city, and his address elsewhere is known to the Commissioner, by forwarding the said notice, bill, summons or other document to him by registered post under cover bearing the said address; or(d)if none of the means as aforesaid be available, by causing the said notice, bill summons or other document,to be affixed on some conspicuous part of the building of land, if any, to which the same relates.Explanation. - The expression "any person" for the purpose of this section shall mean the owner or owners and shall include the occupier.
