Section 56A(3) in The Himachal Pradesh Value Added Tax Act, 2005
(3)Any person or dealer who make an on-line application under any of the provisions of this Act, shall be required to make such application under his digital signature:Provided that where such application is filed without affixing digital signature the said person or dealer shall be required to submit to the appropriate authority, a duly signed hard copy of such electronically made application as printed from the official website of the Excise and Taxation Department, Government of Himachal Pradesh within seven days of making an on-line application, failing which the application so made shall be rejected without any further notice.]
