(1)Unless otherwise provided in the Act, any notice or order required to be served under the provisions of the Act, shall be served by delivering or tendering a copy thereof duly signed and sealed, to the person on whom it is to be served or to his duly authorised agent.(2)Where the person on whom the notice or order is to be served cannot be found and where such person has no agent empowered to accept service of notice or order on his behalf, service may be made on any adult member of the family of such person residing with him.(3)Where the serving officer delivers or tenders a copy of the notice or order to the person to be served with such notice or order personally or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered to an acknowledgement of service to be endorsed on the original notice or order.(4)Where the person to be served with notice or order or his agent or such other person as aforesaid refuses to sign the acknowledgement, or where the serving officer after using all due and reasonable diligence cannot find the person to be served with the notice or order and there is no agent empowered to accept service of notice or order on his behalf, or any other person on whom service can be made, service may be made by affixing a copy of the notice or order on the outer door or some other conspicuous part of the house in which the person to be served with the notice or order ordinarily resides or carries on business or personally works.(5)The Serving Officer shall in all cases in which the notice or order has been served under this sub-rule, endorse or annex or cause to be endorsed or annexed, on or to the original notice or order return stating the date on which and the manner in which the notice or order was served and the names and address of two persons witnessing the service.(6)Notwithstanding anything contained in the foregoing sub-rules, the authority issuing the notice or order may, if it thinks fit, order that the notice or order shall be served by sending a copy thereof, duly signed and sealed by registered post with acknowledgement due to the person on whom such notice or order is to be served and the posting of the notice or order shall be sufficient proof of the service of such notice or order on the person concerned.(7)Where the person to be served with a notice or order under the Act is a minor or a person of unsound mind, the service shall be made in the aforesaid manner on the guardian of such minor or person of unsound mind, as the case may be.(8)Unless otherwise provided in the Act or the Rules any general or public notice or order required to be served under the provisions of the Act or the Rules shall be served by affixing a copy of it in the presence of not less than two persons at some conspicuous public place where the property concerned is situated. The publication of the notice shall be announced by the beat of drum in the place where it is published.The serving officer shall in such case endorse or annex, or cause to be endorsed or annexed or to the original notice a return stating the date on which, and the manner in which the notice was published and the names and addresses of the two persons witnessing the publication.
