Section 91 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
91. Signature on notice, etc., may be stamped.
(1)Every licence, written permission, notice, bill, summons or other document which is required by this Act or any rule or regulation made thereunder to bear the signature of the Public Health Engineer or of any officer authorised or empowered to do so shall be deemed to be properly signed if it bears a facsimile of the signature of any such officer stamped thereupon.(2)Nothing in sub-section (1) shall be deemed to apply to a cheque or any negotiable instrument.
