Section 14(c) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
(c)Such application software shall, inter alia, possess the following features and capabilities(i)Secure Login of Authorized Agents and other employees of the Authorized Agency, as are required to access the application system, through use of Digital Signature Certificates;(ii)Secure access of Authorized Agents, to the repositories of digitally signed electronic records maintained by the Government Authorities, Statutory Authorities and Competent Authorities, for printing and delivery of the digitally signed license, permit, certificate, sanction or approvals;(iii)Assigning of a unique identification to each license, permit, certificate, sanction or approval and to the voucher or receipt issued by any authorized agent while providing electronic services to the citizens;.
