Telecom Regulatory Authority Of India - Subsection
Section 5(2) in The Telecom Disputes Settlement And Appellate Tribunal (Form, Verification And The Fee For Filing An Appeal) Rules, 2003
(2)The service of a notice shall be made by hand delivery (Dasti) by the Appellant or respondent, as the case may be, or by a process server or by registered post with acknowledgement due or by speed post or by such courier service or by any other means of transmission of documents (including fax message), as the case may be, and the notice shall be addressed to the respondent or to the appellant, as the case may be.
