Section 6(2) in The National Environment Appellate Authority (Appeal) Rules, 1997
(2)After registration and numbering of the appeal, notices of appeal alongwith the set of copies of memorandum of appeal and other annexures thereto, shall be sent to every respondent, under registered post, acknowledgement(s) due, intimating the date and place of hearing of the appeal by the Authority. Intimation of the date and place of hearing of the appeal shall also be given to appellant or his representative by registered post with acknowledgement due. In addition to above, such intimations shall also be given to parties, under certificate of posting duly addressed, as found in the memorandum of appeal. Due service of such notices shall be presumed by the Authority if sent to addresses, found in the memorandum of appeal, before fifteen days from the date fixed for hearing.
