Section 1015 in The State Emblem Of India (Regulation Of Use) Rules, 2007
1015.
In exercise of the powers conferred by section 11 of the State Emblem of India (Prohibition of Improper Use) Act, 2005 (50 of 2005), the Central Government hereby makes the following rules regulating the use of the State Emblem of India in official seal and on stationery and its design, namely:-
