Section 555 in Kolkata Municipal Corporation Act, 1980
555. Signature on notices, etc., may be stamped.
(1)Every licence. written permission, notice, bill, summons of other documents, which is required by this Act or the regulations made thereunder to bear the signature of the Municipal Commissioner or any other officer of the Corporation, shall be deemed to be properly signed if it bears a facsimile of the signature of the Municipal Commissioner of such officer, as the case may be, stamped thereupon.(2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Municipal Fund under section 126.
