Section 12(1) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)Any notice or process issued by the Commission may be served by any one or more of the following modes as may be directed by the Commission :(i)service by the party filing the petition;(ii)by hand delivery through a messenger;(iii)by registered post with acknowledgment due; and(iv)by publication in newspaper in cases where the Commission is satisfied that it is not reasonably practicable to serve the notice or process on any person in the manner mentioned above.
