Section 16(2) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
(2)All communications shall be regarded to have been given by the sender and received by the addressee,(i)when delivered in person to the addressee or to his authorised agent;(ii)on expiry of 15 days from the date of sending by registered or speed post at the address of the addressee.
