Section 16(2) in The Semiconductor Integrated Circuits Layout-Design Rules, 2001
(2)Subject to the provisions of rules 17, 18 and 20 any written communication addressed to an applicant, or in the case of joint applicants to a joint applicant, in connection with the registration of a layout-design, at the address of his principal place of business in India given by him in the application shall be deemed to be properly addressed.
