Section 209(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(2)Each Insurance Company shall nominate its counsel with an authority to receive notices, issued in the claim petitions by the Tribunal on behalf of the Insurance Company with the intimation in writing to the District Judge/Tribunal:Provided that the nominated counsel, so appointed, shall receive the notice issued by the Tribunal in the claim petition on behalf of Insurance Company concerned and refusal of notice by him shall be treated as refusal of notice by the Insurance Company concerned.".
