Section 5 in Rajasthan Right to Information Act, 2000
5. Restrictions on Right to Information.
- The Incharge of the office may, for reasons to be recorded in writing, without-(i)information, the disclosure or contents of which will prejudicially affect the sovereignty and integrity of India, security of the State, conduct of international relations, including information received in confidence from foreign Government, their agencies or international organisations:(ii)information, the disclosure of which would prejudicially affect the conduct of Centre-State relations, including information exchanged in confidence between the Central and State Government or any of their authorities/agencies;(iii)information whose disclosure would harm the frankness and contour of internal discussions, including Cabinet papers, inter-de-departmental/intra-departmental notes, correspondence and papers containing advice, opinions etc. as also of projections and assumptions relating to internal policy analysis:(iv)information, the disclosure of which-(a)would prejudicially affect the enforcement of any law including detection, prevention, investigation or suppression of crime or contravention of any law or the apprehending of offenders and the operations of any intelligence organisations:(b)would endanger the life or physical safety of any person, or identify the source of information or assistance given in confidence for law enforcement or security purposes:(c)would prejudicially affect fair trial or adjudication of a pending case or the proceedings of any tribunal, public inquiry:(d)would reveal the existence or identify of a confidential record or source of information; or would prejudice future supply of information relating to violation or contravention of any law;(e)may help or facilitate escape of any person from legal custody or affect his present security:(v)information the disclosure of which would prejudicially affect the GovernmentÂ’s ability to manage the economy or the legitimate economic and commercial interests of a public authority; or would cause unfair gain or loss to any individual or organisation;(vi)personal information, the disclosure of which has no relationship to any public activity or which would cause unwarranted invasion of the privacy of an individual;(vii)information held in consequence of having been supplied in confidence by a person who-(a)gave the information under a guarantee that its confidentiality would be protected: or(b)was not under any legal obligation, whether actual or implied, to supply, and has not consented to its disclosure;(viii)information whose release would constitute a breach or privilege of Parliament/State Legislative Assembly, or would amount of violation of an order of a Competent Court:(ix)the record and information referred to in section 123 and 124 of the Indian Evidence Act, 1872 and claimed privileged;(x)information on the following grounds also-(a)that the request to too general or is of such a nature that, having regard to the volume of information required to be retrieved or processed for fulfilling it, it would involve disproportionate diversion of the resources of a public authority or would adversely interfere with the functioning of such authority:Provided that, where access is being refused on the ground that the request is too general, it would be duty of the incharge of office concerned to render help, as far as possible, to the person seeking information to re-frame his request in such a manner as may facilitate supply of information:(b)that the request relates to information that is required by law or convention to be published at a particular time; or(c)that the request relates to information that is contained in published material for sale.
