Section 57 in Tamil Nadu Entertainments Tax Rules, 1939
57. [ [Substituted by G.O. Ms. No. 1727, Revenue dated 30th June 1954.]
The service on a proprietor of any notice, summons or order under the Act or the rules made thereunder may be effected in any of these following ways, namely: -* These rules have no force now since sections 5,5-A, 5-B, 5-D, 5-E and 6-A were omitted by Tamil Nadu Act 38 of 2004.(a)By giving or tendering it to such proprietor or his manager or his clerk or agent; or(b)If such proprietor or his manager or clerk or agent is not found, by leaving it at the place of entertainment or last known place of residence or by giving or tendering it to some adult member of his family; or(c)If the address of such proprietor is known, by sending it to him by registered post; or(d)If none of the modes aforesaid is practicable, by affixing it in some conspicuous place at his last known place of entertainment or residence.]
