Section 51 in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995
51. Service of notice.
- Wherever a provision has been made under these Regulations for service of notice to the consumer, such service may be effected either by personal delivery of the notice to the consumer or by despatching to him the notice by registered post. In the case of individual consumers, service on the registered consumer or his spouse or his representative and in the case of firm, company or corporation service on the Managing Director, Director or Principal Officer of such concern shall be sufficient.Where a consumer refuses/avoids to receive notice, the notice may be affixed by the Serving Officer on the premises of the consumer in the presence of two local witnesses and in such case, an endorsement shall be made to that effect on the copy of the notice. Such service by affixture shall be deemed to be sufficient service.
