Section 41 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code
41. Service of notice.
- All letters, bills and notices including those under statutory requirements will be sent by the Licensee to the consumer by ordinary post or by messenger. Documents of notices so dispatched 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. The Licensee may, if it chooses, adopt any other mode of service of documents and notices to the consumer.
