Custom Act, 1962

153. Service of Order, Decision, Etc. –

Any order or decision passed or any summons or notice issued under this Act, shall be served –

(a) by tendering the order, decision, summons or notice or sending it by registered post to the person for whom it is intended or to his agent; or

(b) if the order, decision, summons or notice cannot be served in the manner provided in clause (a), by affixing it on the notice board of the customs house.