(1)Every notice, bill, summons, order, requisition or other document required or authorized by this Act or the Rules or the Regulations made thereunder to be served or issued by or on behalf of the Municipality or by any of the Municipal Authorities referred to in Section 20, or by any officer or other employee of the Municipality, shall, save as otherwise provided in this Act or the Rules or the Regulations made thereunder, be deemed to be duly served,-(a)where the person to be served is a company, if the document is addressed to the secretary 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 the registered office or at the principal office or place of business of the company, or(b)where the person to be served is a partnership, if the document is addressed to the partnership at its principal place of business, identifying it by the name or style under which its business is carried on, and is either-(i)sent by registered post, or(ii)delivered at the said place of business, or(c)where the person to be served is a public body or a Municipality, or a society or other body, if the document is addressed to the secretary, treasurer or other officer of such public body, Municipality, society, or other body at its principal office, and is either,-(i)sent by registered post, or(ii)delivered at that office, and(d)in any other case, if the document is addressed to the person to be served, and(i)is given 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, if within the municipal area, 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 which it relates, or(iii)is sent by registered post to such person.(2)Any document, which is required or authorized to be served on the owner or the occupier of any land or building, may be addressed to "the owner" or "the occupier", as the case may be, of such land or building (naming such land or building) without further name or description, and shall be deemed to be duly served,-(a)if the document so addressed is sent or delivered in accordance with clause (d) of sub-section (1), or(b)if the document or a copy thereof so addressed, is delivered to some person on the land or the building or, where there is no such person to whom it can be delivered, is affixed to some conspicuous part of such land or building.(3)Where a document is served on a partnership under this Section, the document shall be deemed to be duly served on each partner.(4)For the purpose of enabling any document to be served on the owner of any premises, the Chief Municipal Officer may, by notice, in writing, require the occupier of such premises to state the name and address of the owner thereof.(5)Where the person on whom a document is to be served is a minor, the service upon his guardian or any adult member of his family shall be deemed to be service upon the minor.(6)Nothing in Section 375 or Section 376 or in this Section shall apply to any summons issued under this Act by any court.Explanation.- For the purpose of this Section, a servant shall not be deemed to be a member of the family.F. Enforcement of Orders to Execute Works etc.
