Section 14 in Uttarakhand Ground Water (Regulation and Control of Development and Management) Act, 2016
14. Service of orders etc.
(1)Every order under clause (d) of sub-section (1) of Section 13 shall be served -(a)by giving or tendering the order of notice or by sending it by post to the user for whom it is intended, or(b)if such user cannot be found, by affixing the order of notices on some conspicuous part of his last known abode or place of business or by giving or tendering the order of notice to some adult member or servant of his family or by affixing on some conspicuous part of the land or building in which the well is being sunk.(2)Where the person on whom an order or a notice is to be served is a minor, service upon his guardian in the manner provided in sub-section (1), shall be deemed to be service upon the minor.
