Section 668(1) in The Orissa Municipal Corporation Act, 2003
(1)Every licence, written permission, notice, bill, schedule, summons or other document required by this Act or rule or bye-law made there under to bear the signature of the Commissioner or of any Corporation Officer shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or of any Corporation Officer, shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or of such Corporation Officer, as the case may be, stamped thereupon.
