Section 14(6) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(6)Save as otherwise provided in the Act or in the Regulations or subject to any direction which the Commission or the Commission Secretary or the Officer designated for the purpose may issue, the petitioner, the applicant or any other person whom the Commission may make responsible, shall arrange service of all notices, summons and other processes and for advertisements and publication of notices and summons required to be served.
