Section 29(2) in The Haryana Electricity Reform Act, 1997
(2)A notice under sub-section (1) above shall be given -(a)by publishing the notice in such manner as the Commission considers appropriate for the purposes of bringing the matters to which the notice relates to the attention of persons likely to be affected by them; and(b)by serving a copy of the notice, and a copy of the proposed final order on the licensee to whom the order relates.
