Section 13(1) in Andhra Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)Any notice or process to be 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 itself;(ii)by hand delivery through a messenger;(iii)by registered post with acknowledgement due; and(iv)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.
