Section 18 in The Appellate Tribunal for Energy Conservation (Procedure, Form, Fee and Record of Proceedings) Rules, 2012
18. Particulars to be set out in address for service.
- The address for service of summons shall be filed with every appeal, petition, application or caveat on behalf of a party and shall, as far as possible, contain the following particulars, namely :-(a)name of the road, street, lane and Municipal Division or Ward, Municipal Door and other number of the house;(b)name of the town or village;(c)post office, postal district and PIN Code; and(d)any other particular necessary to identity the addressee such as fax number, mobile number and e-mail address, if any.
