Section 183(1) in The Rajasthan District Boards Act, 1954
(1)Every notice or bill issued or prepared under any section of this Act or under any rule or bye- law shall, unless it is in such section or rule or bye-law otherwise expressly provided be served or presented -(a)by giving or tendering the notice or bill, or sending it by post, to the person to whom it is addressed; or(b)if such person is not found, then by leaving the notice or bill at his last known place of abode if within the jurisdiction of the Board or by giving or tendering the notice or bill to some adult male member or servant of his family, or by causing the notice or bill to be fixed on some conspicuous part of the building or land (if any) to which the notice or bill relates.
