Section 7 in The Bihar Irrigation and Flood Protection, (Betterment Contribution) Rules, 1961
7. Mode of service of notices of demand.
(1)Service of the notice of demand on the assessee shall be in one of the following ways: -(a)by delivering or tendering a copy of the notice to the assessee personally or to his agent if he (the agent) is empowered to accept service of the notice on his behalf or, to any adult male member of his (the assessee's) family residing with him, if he himself cannot be found and has no agent empowered to accept service of the notice on his behalf;(b)by causing the said notice to be affixed to some conspicuous part of the land or building to which the notice relates if the assessee, or his agent or such other person aforesaid, refused to sign the acknowledgement of service or where the serving officer, after using all due and reasonable diligence cannot find the assessee, and there is no agent empowered to accept service of the notice on his behalf, nor any other person on whom service can be made;(c)by delivering the said notice at some post office under registered cover addressed to the assessee; or(d)by any one or more of these methods.(2)Where the serving officer delivers or tenders a copy of the notice to the assessee personally or to an agent or other person on his behalf, he shall require the signature of the person to whom the copy is so delivered or tendered to an acknowledgement of service endorsed on the original notice.(3)The serving officer shall in all cases in which the notice has been served either under sub-rule (a) or under sub-rule (b) of Rule 7, endorse or annex, or cause to be endorsed or annexed, on or to the original notice, a return stating the time when and the manner in which the notice was served, and the name and address of the person (if any) identifying the person served and witnessing the delivery or tender of the notice under sub-rule (a) of Rule 7 or of the person (if any) witnessing the affixation of the notice to some conspicuous part of the land or of the building to which it relates under sub-rule (b) of Rule 7.(4)If the notice relates to a case in which persons having the same interest are so numerous that personal service on each one of them is not practicable, it may be served by delivering or tendering a copy thereof to such of those persons as the Collector specifically nominates in this behalf, and by proclamation of the contents thereof for the information of the other interested persons.
