Section 49C in The Calcutta Suburban Police Act, 1866
49C. Stamping of signature.—
Every license, written permission, notice or other document not being a summons of warrant or search-warrant, or a notification issued under sub-section (3) of section 39A or an order made under sub-section (4) of that section, or an order made under section 47A required by this Act , or any rule made hereunder, to bear the signature of the Commissioner of Police shall be deemed to be properly signed if it bears a facsimile of his-signature stamped thereon.
