Section 23 in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
23. Communication .-(1) All communications under these regulations shall be in writing and shall be delivered either in person to the addressee or its authorised agent, or sent by registered post or speed post at the registered office or at the usual or last known place of residence or business of the addressee.
(2)All communications shall be deemed to have been given by the sender and received by the addressee-(a)when delivered in person to the addressee or to its authorised agent; or(b)on expiry of 15 days from the date of sending the communication by registered or speed post at the address of the addressee.
