Section 14 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
14. Service of notices and summons issued by the Commission.
(1)Any notice or summons 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 petitioner or any other party in the proceedings; or(ii)by hand delivery through a messenger; or(iii)by registered post with acknowledgment due; or(iv)by publication in newspaper in cases where the Commission is satisfied that it is not reasonably practicable to serve the notices, summons etc. on any person in the manner mentioned in clause (i) to (iii) above.(2)Every notice or summons required to be served on or delivered to any person may be sent to the person or his agent empowered to accept service at the address furnished by him in the petition or its Registered office.(3)In the event any matter is pending before the Commission and the person to be served has authorised a representative to appear for or represent him in the matter, such representative shall be deemed to be duly empowered to take service of the notices and summons on behalf of the person concerned in all matters and the service on such representative shall be taken as due service on the person to be served. It shall be the duty of such representative to duly inform the person whom he represents of the service of the notices.(4)Where a notice is to be served by a party to the proceedings either in person or through registered post, an affidavit of service shall be filed by such a party with the Commission giving details of the date and manner of service of notices and summons and proof of such service.(5)Where any petition is required to be advertised it shall be advertised within such time as the Commission may direct and unless otherwise directed by the Commission, in one issue each of a daily newspaper in English language and in Hindi language having circulation in the area specified by the Commission.(6)Save as otherwise provided in the Act or in the Regulations or subject to any direction which the Commission or the Commission Secretary or the Officer designated for the purpose may issue, the petitioner, the applicant or any other person whom the Commission may make responsible, shall arrange service of all notices, summons and other processes and for advertisements and publication of notices and summons required to be served.(7)The Commission may also give directions for effecting service in any other manner it considers appropriate. The Commission shall be entitled to decide in each case the person(s) who shall bear the cost of such service or publication. The Commission may place notice of any proceedings in its website.(8)In default of compliance with the requirements of the Regulations or directions of the Commission as regards the service of notices, summons or processes or the publication, the Commission may either dismiss the petition or give such other or further directions, as it thinks fit.(9)No service or publication required to be done shall be deemed invalid by reason of any defect in the name or description of a person provided that the Commission is satisfied that such service is in other respects sufficient, and no proceeding shall be invalidated by reason of any defect or irregularity in the service or publication unless the Commission, on an objection taken, is of the opinion that injustice has been caused by such defect or irregularity or there are otherwise sufficient reasons for doing so.
