(1)Every notice or order or any other electronic communication under this Scheme shall be delivered to the addressee, being the assessee, by way of -(a)placing an authenticated copy thereof in the assessee's registered account; or(b)sending an authenticated copy thereof to the registered email address of the assessee or his authorised representative; or(c)uploading an authenticated copy on the assessee's Mobile App; and followed by a real time alert.(2)Every notice or order or any other electronic communication under this Scheme shall be delivered to the addressee, being any other person, by sending an authenticated copy thereof to the registered email address of such person, followed by a real time alert.(3)The Assessee shall file his response to any notice or order or any other electronic communication, under this Scheme, through his registered account, and once an acknowledgement is sent by the National e-assessment Centre containing the hash result generated upon successful submission of response, the response shall be deemed to be authenticated.(4)The time and place of dispatch and receipt of electronic record shall be determined in accordance with the provisions of section 13 of the Information Technology Act, 2000 (21 of 2000).
