Section 10 in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
10.
Service of notice of application on the respondents.-(1) A copy of the application in the paper-book shall ordinarily be served on each of the respondents by the Registrar in one of the following modes:-(i)hand delivery (dasti) through the applicant or through a process server;or(ii)through registered post with acknowledgement due.(2)Notwithstanding anything contained in sub-rule (1), the Registrar may,taking into account the number of respondents and their places of residence or work and other circumstances direct that notice of the application shall be served upon the respondents in any other manner including any manner of substituted service, as it appear to the Registrar just and convenient.(3)Every applicant shall pay a fee for the service or execution of processes,in respect of an application where the number of respondents exceeds five, asunder-
