Section 18 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005
18. Service of Notice.
- 18.1 Any order/ notice to the consumer by the licensee including the notice under Section 56 of the Electricity Act, 2003 shall be deemed to be duly served by the licensee if it is:(a)Sent by registered post, under certificate of posting, by courier, or other similar means, or(b)Delivered by hand to the person residing at the address notified to the licensee by the consumer, or(c)Affixed at a conspicuous part of such premises in case there is no person, to whom the same can with reasonable diligence, be delivered.
