The procedure laid down in Chapter VI of the Code for service of summons shall apply, mutatis mutandis, to the service of notice to a person under sub-section (1) of Section 3 and to the service of any order passed under section 3(3), Section 4, Section 5 or Section 6 and the reference in that Chapter to "a Court" shall be construed as reference to the District Magistrate or the Commissioner acting under the Ordinance.
