Section 36 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
36. Service and publication of notice.
(1)When the Commission is satisfied, based on the materials in its possession, that the licensee is contravening or likely to contravene any of the conditions for grant of licence or grant of exemption or has contravened or likely to contravene any of the provisions of the Act, it shall by an order give necessary directions to secure compliance with that condition or provision duly taking into account the loss or damage to any person consequent to such contravention and after giving notice to the licensee.(2)The notice shall be served to the address of the licensee by Registered Post with Acknowledgement Due or through Special Messenger and signed acknowledgement receipt obtained.(3)In case the premise is found locked it shall be served by affixing the notice on the conspicuous part of the premises.(4)The notice shall also be published in two English and one Tamil newspaper having wide circulation in the licensee's area of activities.
