Section 41 in Rajasthan Electricity Regulatory Commission (Transaction of Business) Regulations, 2005
41.
Save as otherwise provided in the Act or in the Regulations and subject to any direction which the Commission may give, the petitioner, applicant or any other person whom the Commission makes responsible for the conduct of the proceedings, shall arrange service of all notices, summons, and other processes required to be served and for advertisement and publication of notices and processes required to be served. The Commission shall, however, be entitled to decide, in each case, the person(s) who shall bear the cost of such service.
