Section 11 in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000
11. Notice.
(1)Notices of schedule outages may be in writing and served on the consumer in accordance with Regulation 11(3) below, or through publication in newspapers.public address system, electronic media and/ or telephone.(2)All other notices required by these regulations must be in writing and served on the customer in accordance with Regulation 11(3).(3)Wherever a provision has been made under these regulations for service of notice to the consumer,(a)service of the notice may be effected either by personal delivery of the notice to the Consumer or by dispatching to him the notice by registered post. In the case of individual Consumers, service on the registered Consumer or his spouse or any person occupying premises of the Consumer and in the case of firm, company or corporation service on the Managing Director, Director or Principal Officer of such concern shall be sufficient.(b)Where a Consumer refuses or avoids to receive notice, the notice may be affixed at a conspicuous place on the premises of the Consumer in the presence of two local witnesses and in the concerned office of the Licensee, and in such case, an endorsement shall be made to that effect on the copy of the notice. Such service by affixure shall be deemed to be sufficient service.(4)The period of notice begins with the delivery of the notice.
