Section 392 in West Bengal Municipal Corporation Act, 2006
392. Signature on notice etc. to be stamped.
(1)Every licence, permission, in writing, notice, bill, summons or other document which is required by this Act or the rules or the regulations made thereunder to bear the signature of the Commissioner or any other officer of the Corporation, shall be deemed to be properly signed if it bears a facsimile of the signature of the Commissioner or such other officer, as the case may be, stamped thereupon.(2)Nothing in sub-section (1) shall be deemed to apply to a cheque drawn upon the Municipal Fund.
