Section 33 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998
33. Service of notices and processes issued by the Commission.
- Any notice or process to be issued in connection with Proceedings may be served by any one or more of the following modes as may be directed by the Commission:(a)service by any of the parties in the Proceedings;(b)by hand delivery through a messenger;(c)by registered post with acknowledgement due;(d)by publication in newspaper in cases where the Commission is satisfied that it is not reasonably practicable to serve the notices, processes, etc. on any person in the manner mentioned above.
