Section 10(2) in The Cyber Regulations Appellate Tribunal (Procedure) Rules, 2000
(2)Notwithstanding anything contained in sub-rule (1), the Registrar may,taking into account the number of respondents and their places of residence or work and other circumstances direct that notice of the application shall be served upon the respondents in any other manner including any manner of substituted service, as it appear to the Registrar just and convenient.
