- 8.1. Any order/notice to the consumer by the licensee including the notice under Section 56 of the Electricity Act, 2003 shall be deemed to be duly served by the licensee of it is:(a)Sent by registered post, under certificate of posting, by courier, or other similar means, or(b)Delivered by hand to the person residing at the address notified to the licensee by the consumer, or(c)Affixed at a conspicuous part of such premises in case there is no person, to whom the same can with reasonable diligence, be delivered.8.2Documents or notices so posted under clause 8.1(a) above, shall be presumed to have been duly received by the consumer on the date on which he could be reasonably expected to receive the same.
