Section 15(d) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
(d)The document relating to any license, permit, certificate, sanction or approval shall consist of the following information(i)The license, permit, certificate, sanction or approval in the form prescribed in the relevant Act, Rule, Regulation or Order;(ii)The name and designation of the Competent Authority, Statutory Authority or Government Authority who had digitally signed the electronic record along with the date and time of creation of such record;(iii)A declaration automatically generated in the name and designation of the current incumbent of the office of Competent Authority, Statutory Authority or Government Authority, to the effect that the electronic record was preserved from the time it was originally signed digitally till date, adopting the prescribed security procedure;
