Government Seal Act, 1862 [28th February, 1862.]
An Act to amend the law relating to the use of a Government Seal.
Preamble.
Object & Reasons6
FACT SHEET 6
WHEREAS it is expedient to adapt the law relating to the use of a Government seal to the present form of the Government in India; It is enacted as follows :-
Seal to be used instead of seal of East India Company.
Whenever it is required by any Regulation of a Local Government or by [any Act of the Central Legislature] that the seal of the East India Company shall be affixed on behalf or by the authority of the Government to any instrument or document, it shall be lawful, if the seal is to be affixed on behalf or by the authority of a [State Government] to affix in lieu of the seal of the East India Company a seal bearing the designation of such [State Government] or, if the seal is to be affixed on behalf or by the authority of the [Central Government] a seal bearing [the inscription "Government of India" [***]] and such instrument or document so sealed shall to all intents and purposes be as valid and effectual as if the seal so used had been that of the East India Company.
