Section 41 in The Information Technology Act, 2000
41. Acceptance of Digital Signature Certificate.-
(1)A subscriber shall be deemed to have accepted a Digital Signature Certificate if he publishes or authorises the publication of a Digital Signature Certificate-(a)to one or more persons;(b)in a repository; or otherwise demonstrates his approval of the Digital Signature Certificate in any manner.(2)By accepting a Digital Signature Certificate the subscriber certifies to all who reasonably rely on the information contained in the Digital Signature Certificate that-(a)the subscriber holds the private key corresponding to the public key listed in the Digital Signature Certificate and is entitled to hold the same;(b)all representations made by the subscriber to the Certifying Authority and all material relevant to the information contained in the Digital Signature Certificate are true;(c)all information in the Digital Signature Certificate that is within the knowledge of the subscriber is true.
