Section 30(2) in Karnataka Electricity Reform Act, 1999
(2)A notice under sub-section (1) shall be given,-(a)by publishing the notice in such manner as the Commission considers appropriate for the purpose of bringing the matters to which the notice relates to the attention of persons likely to be affected by them; and(b)by serving a copy of the notice and a copy of the proposed final order on the licensee to whom the order relates.
