Section 3 in The Bengal Criminal Law Amendment Act, 1930
3. Service of orders under section 2 and 2A
(1)An order made under sub-section (1) of section 2 or sub-section (1) of section 2A shall be served on the person in respect of whom it is made in the manner provided in the Code of Criminal Procedure, 1898, (Act V of 1898) for service of a summons, and upon such service such person shall be deemed to have had due notice thereof.(2)If an order made under sub-section (1) of section 2 is not served personally on the person in respect of whom it is made, and due diligence has, in the opinion of the State Government, been exercised to effect such service, the State Government may, by a notification published in the Official Gazette and in such newspapers it thinks fit, direct the said person to appear before such servant of the Government at such place and within such period as may be specified in the notification for the purpose of receiving the order.
