The Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

21. Verification of Digitally Signed documents.-

(1) The Competent Authorities shall cause to be created a system (portal/website) of online verification of any license, permit, certificate, sanction, approval or receipt delivered by any Authorised Service Provider or the authorised agent or the State Electronic Records Repository.

(2) Any person or authority, desirous of verifying the authenticity of any document or certificate issued under these rules. may access such portal or the website using the unique identification printed on the document sought to be verified.