Section 19(4) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013
(4)Every such application software created either by the Competent Authority or the authorized service provider shall, inter alia, possess the following features and capabilities, namely :-(a)secure Login of authorized agents, as are required to access the application system, through use of Digital Signature Certificate;(b)secure access of authorized agents, to the repositories of digitally signed electronic records maintained by the competent authorities, for printing and delivery of the digitally signed license, permit, certificate, sanction or approvals ; and(c)assign a unique identification to the voucher or receipt issued by any authorized agent while providing electronic services to the citizens.
