Section 15 in The Information Technology Act, 2000
15. Secure electronic signature. -
An electronic signature shall be deemed to be a secure electronic signature if-(i)the signature creation data, at the time of affixing signature, was under the exclusive control of signatory and no other person; and(ii)the signature creation data was stored and affixed in such exclusive manner as may be prescribed.Explanation. -In case of digital signature, the "signature creation data" means the private key of the subscriber.
