Section 20(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(1)On a request made by user for provision of a service, relating to the issue of any licence, permit, certificate, sanction or approval and to the receipt or payment of money; the Authorised Service Provider or the Authorised Agent shall access the respective departmental repository of digitally signed electronic records through their secured application specified in Rule 19, in respect of any licence, permit, certificate or approval or the database in respect of any payment or receipt.
