Section 15 in Indian Stamp Act (Chhattisgarh Prevention of undervaluation of Instruments) Rules 1975
15. Manner of service of notice and orders to the parties.
- Any notice or order under Rule 4 or order under Rule 7 shall be served in the following manner, namely :-(a)In the case of any company, society or association of individuals, whether incorporated or not, be served ;-(i)on the secretary or any director or other principal officer of the company, society or association of individuals, as the case may be; or(ii)by leaving it or sending it by registered post acknowledgment due addressed to the company, society or association of individuals, as the case may be, at the registered office, or if there is no registered office, then at the place where the company, society or association of individuals, as the case may be, carried on business.(b)in the case of any firm, be served :-(i)upon any one or more of the partners; or(ii)at the principal place at which the partnership business is carried on, upon any person having control or management of the partnership business at the time of service.(c)in the case of a family, be served upon the person in management of such family or the property of such family, in the manner specified in clause (d);(d)in the case of an individual person, be served-(i)by delivering or tendering the notice or order to the person concerned or his advocate or authorised agent; or(ii)by delivering or tendering the notice or order to some adult member of the family; or(iii)by sending the notice or order to the person concerned by registered post acknowledgment due; or(iv)by affixing the notice or order in some conspicuous part of the last known place of residence or business of the person concerned, if none of the aforesaid modes of service is practicable.Form I
