Section 15 in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
15. Delivery of Electronic Services by the Authorized Agent / Authorized Service Provider/ Director of State Electronic Records Repository.
(a)On a request made by a user for provision of a service, relating to the issue of any license, permit, certificate, sanction or approval and to the receipt or payment of money, the Authorized Agent shall access the respective departmental repository of digitally signed electronic records through their secured application specified in Rule 14 above, in respect of any license, permit, certificate or approval or the database in respect of any payment or receipt.(b)The Authorized Agent shall be permitted to have such access only with the use of his or her digital signature certificate.(c)The Authorized Agent shall accept the prescribed fees, tax, duty, payment along with the applicable service charge, download the related license, permit, certificate, sanction or approval or the database record relating to any payment or receipt, print the license, permit, certificate, sanction or approval from the repository of digitally signed electronic records, or the payment voucher or receipt from the relevant database, and print the document using the secure application software.(d)The document relating to any license, permit, certificate, sanction or approval shall consist of the following information(i)The license, permit, certificate, sanction or approval in the form prescribed in the relevant Act, Rule, Regulation or Order;(ii)The name and designation of the Competent Authority, Statutory Authority or Government Authority who had digitally signed the electronic record along with the date and time of creation of such record;(iii)A declaration automatically generated in the name and designation of the current incumbent of the office of Competent Authority, Statutory Authority or Government Authority, to the effect that the electronic record was preserved from the time it was originally signed digitally till date, adopting the prescribed security procedure;(e)The Authorized Agent shall issue a printed receipt for all payments received.
