Section 16 in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
16. Communication
(1)Unless otherwise specified in these regulations, all communications relating to the licence shall be in writing and shall be delivered either in person to the addressee or his authorized agent, or sent by registered or speed post at the place of business of the addressee.(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.
