Section 9(3) in The Companies (Registration Offices and Fees) Rules, 2014
(3)The Registrar shall issue document, certificate, notice, receipt, approval or communicate endorsement or acknowledgment in the electronic mode:Provided that where the Registrar is not able to issue any certificate, receipt, endorsement, acknowledgment or approval in electronic mode for the reasons to be recorded in writing, he may issue such certificate or receipt or endorsement, acknowledgment or approval in the physical form under manual signature affixing seal of his office.
