Section 16 in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
16. Issue or grant of any licence, permit, sanction or approval.
(1)Any licence, permit, sanction or approval referred to in clause (b) of sub-section (1) of Section 6 of the Act may be issued or granted by using the application software specified under Rule 15.(2)The licence, permit, certificate, sanction or approval so issued shall be in the form prescribed in the respective Act, rule, regulation or order and shall contain the name and designation of the signing authority who had digitally signed and approved the electronic record along with the date and time of creation of such record.
