Section 5(4) in The Punjab Thur and Sem Lands (Reclamation) Rules, 1967
(4)Every summons, notice, order or requisition which is required to be served on or delivered to or communicated to any person shall, whenever possible, be so served, delivered or communicated :-(a)personally on or to the person to whom it is addresed; or failing him;(b)on or to his recognised agent; or failing such agent,(c)on an adult male member of his family usually residing with him.
