Section 6 in The Orissa Prevention of Land Encroachment Rules, 1985
6. Form and manner of service of notice/order under Sections 4, 6, 7 and 8.
(1)Notice shall be issued in Form "A" before taking any action under Sections 4 and 6 and in Form "B" before taking any action under the proviso to Sub-section (1) of Section 7. They shall be served in the same manner as revenue processes are served and a copy shall be delivered to the occupier of the land or any adult male member of his family at his usual place of residence or to his authorised agent or by affixing a copy thereof to some conspicuous part of his last known residence and of the land in authorised unoccupation, in the presence of two persons when the notice could not be served on the encroacher, his agent or any adult member of his family.(2)An order under Section 8 shall be in Form "C" and shall be served in the same manner as laid down in Sub-rule (1) and shall also be proclaimed by beat of drum in the locality in which the land is situated in the presence of not less than two persons. If the village is uninhabited, the notice shall be published in the aforesaid manner in the nearest inhabited village. A copy of the order shall be published by affixing it in the notice board of the Tahasil Office and another copy sent to the Grama Panchayat, Notified area Council, Municipality, Special Planning Authority or Development Authority, as the case may be, under which the land situates.
