Section 86(2) in Rajasthan Minor Mineral Concession Rules, 2017
(2)The service of such notices on any adult member of the family, agent or any other authorized person shall be deemed to be proper and valid service and shall not be questioned or challenged by him. An endorsement by postal employee that such persons refused to take the delivery or non-availability of the person at the last known address shall be deemed to be prima-facie proof of service.
