Section 4 in The Punjab Electricity (Emergency Powers) Act, 1941
4. Service.
- A copy of the order, duly authenticated, shall be served on the owner or the person in charge for the public electricity service or on any person in charge of any property of which possession or control is to be assumed;Provided that the [State] Government may, instead of effecting service as aforesaid, cause a copy of order to be posted on some conspicuous part of the registered office of the public electricity service or, if that be not practicable, in some conspicuous place in the area of supply.
