Section 28 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
28.
Save as otherwise provided in the Act or in the Regulations and subject to any direction which the Commission or the Secretary or tine officer designated for the purpose may issue, the petitioner, the applicant or any other person whom the Commission makes responsible, shall arrange service of all notices, summons, and other processes and for advertisement and publication of notices and processes required to be served. The Commission may also effect service or issue directions for effecting service in any other manner, it considers appropriate. The Commission shall, however, be entitled to decide in each case the person(s) who shall bear the cost of such service and publications.
