Section 4(8) in Uttar Pradesh Right to Information Rules, 2015
(8)Where the State Public Information Officer intends to disclose any information on a request made under the Act, which relates to or has been supplied by a third party and has been treated as confidential by that third party, the State Public Information Officer shall give a written notice to such third party in accordance with the provisions of section 11 of the Act in the format given in Form 9. The State Public Information Officer shall keep in view the submission, if any, of the third party while taking a decision about disclosure of information.
