Section 6(2) in Haryana Government Electrical Undertakings (Dues Recovery) Rules, 1972
(2)The notice of demand may be served -(a)by registered post in case of a local authority at its office address and in case of another person at the present address or at the last place of residence or business of such person;(b)[ by delivering it to the person liable to pay the dues or to an adult member of his family under his or her signatures : provided that if the notice of demand cannot be served in either of the aforesaid manners, it may be caused to be affixed in the presence of two persons of the locality on some conspicuous part of the residential house occupied by such person.] [Substituted by Haryana Government Notification No. GSR 59/HA 29/70/S.7/86 dated 7.8.1986.]
