Section 16 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
16. Verification of Digitally Signed documents.
(a)The respective participating department shall cause to be created a system (portal/website) of online verification of any license, permit, certificate, sanction, approval or receipt in a particular manner delivered by any Authorized Agent/ State Electronic Records Repository in the course of the delivery of any notified electronic service.(b)Any person or authority, desirous of verifying the authenticity of any document or certificate issued under these rules, may access such portal/website using the unique number printed on the document sought to be verified.
