Section 14 in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
14. Service of documents
.-(1) All applications, notices, statements, papers having representations affixed thereto, or other documents authorised or required by the Act or the rules to be made, served, left or sent, at or to the Registry or with or to the Registrar or the Appellate Board, or any other person may be sent through the post by a pre-paid letter.(2)Any application or any document so sent shall be deemed to have been made, served, left or sent at the time when the letter containing the same would be delivered in the ordinary course of post.(3)In proving such sending it shall be sufficient to prove that the letter was properly addressed and put into the post.
