Section 668 in The Orissa Municipal Corporation Act, 2003
668. Signature of notices etc. may be stamped.
(1)Every licence, written permission, notice, bill, schedule, summons or other document required by this Act or rule or bye-law made there under to bear the signature of the Commissioner or of any Corporation Officer shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or of any Corporation Officer, shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or of such Corporation Officer, as the case may be, stamped thereupon.(2)Nothing in this Section shall be deemed to apply to a cheque drawn upon the Corporation fund.
