Section 14(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(1)Any notice or summons to be issued by the Commission may be served by any one or more of the following modes as may be directed by the Commission, -(i)service by the petitioner or any other party in the proceedings; or(ii)by hand delivery through a messenger; or(iii)by registered post with acknowledgment due; or(iv)by publication in newspaper in cases where the Commission is satisfied that it is not reasonably practicable to serve the notices, summons etc. on any person in the manner mentioned in clause (i) to (iii) above.
