The Capital of Punjab (Development and Regulation) (Service of Notice) Rules, 1974
Published vide Notification No. UT-5002-F2-74/15850 on 3rd October, 1974
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No. UT-5002-F2-74/15850. - In exercise of the powers conferred by section 22 of the Capital of Punjab (Development and Regulation), 1952, the Chief Commissioner, Chandigarh, is pleased to make the following rules.
- Short title.- These rules may be called the Capital of Punjab (Development and Regulation) (Service of Notice) Rules, 1974.
- - (1) A notice required to be served or which may be served upon any person under any of the provisions of the Capital of Punjab (Development and Regulation) Act, 1952, or any of the rules made thereunder shall, if practicable, be served (a) personally on the person to whom it is addressed, or failing him (b) his recognised agent or (c) any adult member of his family usually residing with him.
(2) If service cannot be so made, or if acceptance of service so made is refused, the notice may be served by affixing a copy thereof at the usual or last known place of residence of the person to whom it is addressed, or if that person does not reside in Chandigarh then by affixing a copy of the notice on some conspicuous place in or near the building, or the site to which the notice relates.
(3) A notice may, if the issuing authority so directs, be served on the person named therein, either in addition to or in substitution for any other mode of service, by forwarding the notice by post in a letter addressed to the person and registered under Chapter VI of the Indian Post Office Act, 1898.
(4) When a notice is so forwarded in a letter, and it is proved that the letter was properly addressed and duly posted and registered, the issuing authority may presume that the notice was served at the time when the letter would be delivered in the ordinary course or post.
(5) A notice may, if the issuing authority so directs, be served on the person named therein by publishing the same in any newspaper having circulation in the locality.
