Section 22 in The Information Technology Act, 2000
22. Application for licence -
(1)Every application for issue of a licence shall be in such form as may be prescribed by the Central Government.(2)Every application for issue of a licence shall be accompanied by-(a)a certification practice statement;(b)a statement including the procedures with respect to identification of the applicant;(c)payment of such fees, not exceeding twenty-five thousand rupees as may be prescribed by the Central Government;(d)such other documents, as may be prescribed by the Central Government.
