Section 35(6) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(6)In a case where the Board is of the opinion that in view of the likelihood of a grave injury to the environment it is not expedient to provide an opportunity to file objections against the proposed direction, it may for reasons to be recorded in writing, issue directions, without providing such as opportunity.(a)Every direction under Section 31-A shall be served in the following manner:Where the person to be served is a company, the document is to be addressed in the name of the company at its registered office or at its principal office or place of business and is, either-(i)sent by registered post, or(ii)delivered at its registered office or the principal office or at the place of business.(b)Where the person to served is an officer serving Government if the document is addressed to the person and a copy thereof is to be endorsed to his Head of Department and also Secretary to the Government, as the case may be, in charge of the department in which for the time being the matter relating to the Department which the officer is transacted and is either-(i)sent by registered post, or(ii)is given to him by hand.(c)In any other case, if the document is addressed to the person to be served and-(i)is given to him by hand, or tendered to him, or(ii)if such person cannot be found, is affixed on some conspicuous part of his last known place of residence or business or is given or tendered to some adult member of his family or is affixed on some conspicuous part of the land or building if any to whom it relates, or(iii)is sent by registered post to that person.Explanation. - For the purpose of this sub-rule-(a)"Company" means any body corporate and includes a firm or other association of individuals;(b)"a servant" is not a member of the family.
