Report No. 60
15.6. Two limbs of section 27.-
Section 27, which relates to service by post, consists of two limbs, dealing respectively with the mode of service and with the time of service. Under the first limb of the section, for the purposes of an Act authorising or requiring a document to be served by post, service shall be deemed to be effected by properly addressing, pre-paying and posting by registered post a letter containing the document. This deeming provision, of course, applied unless a different intention appears. But there is no express saving for cases where the contrary is proved.1
Under the second limb of the section, the service shall be deemed to have been effected at the time at which the letter would be delivered in the ordinary course of post. This deeming provision applies, unless the contrary is proved, and unless a different intention appears from the context.
1. See para. 15.9, infra.