Section 19(4) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(4)Every such application software created either by the Competent Authority or the Authorised Service Provider shall, inter alia, possess the following features and capabilities, namely-(a)secure Login of Authorised Agents, as are required to access the application system, through use of Digital Signature Certificates;(b)secure assess of Authorised Agents, to the repositories of digitally signed electronic records maintained by the Competent Authorities, for printing and delivery of the digitally signed licence, permit, certificate, sanction or approvals; and(c)assign a unique identification to the voucher or receipt issued by any Authorised Agent while providing electronic services to the citizens.
