Section 42 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
42. Service of notices and processes issued by the Commission .-(1) Any notice, process or summons to be issued by the Commission may be served by any one or more of the following modes as may be directed by the Commission:
(a)service by any of the parties to the proceedings as may be directed by the Commission;(b)by hand delivery through a messenger;(c)by registered post with acknowledgment due;(d)by publication in newspapers in cases where the Commission is satisfied that it is not reasonably practicable to serve the notices, processes, etc., on any person in the manner mentioned above;(e)in any other manner as considered appropriate by the Commission.(2)The Commission shall be entitled to decide in each case the persons who shall bear the cost of such service/publication.
