TAMIL NADU SERVICE OF PROVISIONAL ORDER OF ASSESSMENT AND DELIVERY OF NOTICE, ORDER OR DOCUMENT RULES, 2008 In exercise of the powers conferred by clauses (k) and (n) of sub-section (2) of Section 180 of the Electricity Act, 2003 (Central Act 36 of 2003), the Governor of Tamil Nadu hereby makes the following Rules, namely:-- (1) These rules may be called the Tamil Nadu Service of Provisional Order of Assessment and Delivery of Notice, Order or Document Rules, 2008. (2) They shall come into force on the date of publication in the Tamil Nadu Government Gazette. (1) In these rules, unless the context otherwise requires,-- (a) "Act" means the Electricity Act, 2003 (Central Act 36 of 2003); (b) "section" means the section of the Act. (2) Words and expressions used and not defined in these rules but defined in the Electricity Act, 2003 (Central Act 36 of 2003), shall have the meanings, respectively, assigned to them in that Act. (1) Every notice, order or document by or under the Act required or authorised to be addressed to any person may, in addition to the manner of service mentioned in sub-section (1) of Section 171, may also be delivered by any of the following manners, namely:-- (a) by publishing in one or more of the newspapers having wide circulation in the area in which the person to whom it is intended to be served/resides or carries on any business, trade or occupation; or (b) by publishing in the Tamil Nadu Government Gazette; or (c) by announcing in the television or radio; or (d) by telegraphic message; or (e) by fax; or (f) by e-mail. (2) Such service of notice, order or document shall, in case where the appropriate Government is the addressee, be delivered to the head of the office in which he is discharging his functions and to whom official correspondences are normally sent.
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