Section 21(1) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
(1)Any notice or process to be issued by the Commission may be served under any one or more of the following ways:-(a)Service by any of the parties to the proceedings as may be directed by the Commission;(b)By hand delivery through a messenger, duly acknowledged;(c)By registered post with acknowledgment;(d)By publishing 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;(e)In any other manner as considered appropriate by the Commission.
