Section 24 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
24.
Service of notices and processes issued by the Commission. Any notice or process to be issued by the Commission may be served under any one or more of the following modes as may be directed by the Commission -(a)service by any of the parties to the proceedings as may be directed by the Commission;(b)by hand delivery through a messenger;(c)by registered post with acknowledgement due; and(d)by advertisement in newspaper in cases where the Commission is satisfied that it is not reasonably practicable to serve the notices, processes, etc., on any person in the manner mentioned above.
