Section 16(8) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(8)Save as otherwise provided in the Act or in this Regulation and subject to any direction which the Commission or the Secretary or the Officer of the Commission designated for the purpose may issue, the petitioner, the applicant or any other person whom the Commission may make responsible, shall arrange for service of notices, summons, processes and for publication of notices and processes required to be served or published.
