46. Signatures. - (a) Every police officer shall, when signing any official report, letter or other document, write his signature clearly and legibly; if his signature is likely to be difficult to decipher, he shall write his name in block capitals beneath it.
(b)All signatures and initials shall be dated.(c)No police officer shall use a rubber or other stamp instead of writing his signature or initials. A Deputy Commissioner may use his facsimile under certain circumstances with the previous permission of the Commissioner.
