Section 36(4) in The Limited Liability Partnership Rules, 2009
(4)The Registrar or an officer of the Central Government shall issue certificate, receipt, approval or communicate endorsement or acknowledgment in the electronic manner:Provided that where the Registrar or an officer of the Central Government, as the case may be, is not able to issue any certificate, receipt, endorsement, acknowledgement or approval in electronic manner for the reasons to be recorded in writing, he may issue such certificate, receipt, or communicate endorsement, acknowledgment or approval in the physical form under manual signature affixing seal of his office.
