Section 17(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(1)The Competent Authorities may, as soon as, after the coming into effect of these rules create, establish and maintain a repository and database of digitally signed electronic records together with the associated application software and work flow to enable Authorised Service Providers or the Authorised Agents to access such licences, permits, certificates, sanctions or approvals, as the case may be, and deliver them to the user.
