Section 23(2) in The Central Electricity Regulatory Commission (Procedure, Terms And Conditions For Grant Of Transmission License And Other Related Matters) Regulations, 2009
(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.
