Section 4 in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004
4. Service of provisional order of assessment.
- The provisional order of assessment shall be served on the following persons/institutions namely :-(a)to the head of office/institution/organization, as the case may be, where the appropriate Government is the addressee;(b)to the Director/Secretary/Principal Officer of the Company or any officer-in-charge of the local office of the Company with a copy to the Registered office of the Company where a Company is the addressee; and(c)to the usual or last known place of abode or business of the person where any other person is the addressee.
