Section 620 in The Orissa Municipal Corporation Act, 2003
620. Form of licence, notice and permission.
(1)All licences, notices and permissions given, issued or granted, as the case may be, under the provisions of this Act shall be in writing.(2)Every licence, permission, notice, summon or other document, which is required by this Act or by any rule or bye-law made thereunder to bear the signature of the Mayor, Commissioner or of any officer of the Corporation,shall be deemed to be properly signed, if it bears a facsimile of the signature of the Mayor or the Commissioner or of such officer, as the case may be, stamped thereon.(3)Nothing in Sub-section (2) shall be deemed to apply to cheque drawn upon a Corporation fund or to any deed or contract entered into by a Corporation.
