Section 20(3) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016
(3)The Authorised Service Provider or the Authorised Agent shall accept the specified fees, tax, duty or payment along with the service charge, download the related licence, permit, certificate, sanction or approval or the database record relating to any payment or receipt print the licence, permit, certificate sanction or approval from the repository of digitally signed electronic records or the payment voucher or receipt from the relevant database, and print the document using the secure application software and the secure Stationery.
