Section 11D in The M.P. Nagarpalika Nirvachan Niyam, 1994
11D. Manner of serving order or requisition of vehicles, vessels and animals.
- An order of requisition under sub-rule (1) of Rule 11-B shall be served :-(1)Where a person to whom such order is addressed a Corporation or firm, in the manner provided for the service of summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the first Schedule to the Code of Civil Procedure, 1908 (No. V of 1908); and(2)Where the person to whom such order is addressed is an individual :-(i)personally by delivering or tendering the order, or(ii)by registered post with acknowledgment due, or(iii)if a person cannot be found, by leaving an authentic copy of the order with any adult male member of his family, or by affixing such copy on some conspicuous part of the premises in which he is known to have last resided or carried on business, or personally worked for gain.
