Section 16(1) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(1)Subject to the provisions of the rules framed by the State Government under sub-section (1) of section 171 of the Act, 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 any of the parties to the proceedings as may be directed by the Commission;(ii)by hand delivery through a messenger;(iii)by registered post with acknowledgement due;(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;(v)in any other manner as may be considered appropriate by the Commission.
