Section 8 in Rajasthan Right to Information Act, 2000
8. Fee.
(1)The request for seeking information under this Act shall be accompanied by a proof of payment of such fee as may be prescribed for furnishing of information.(2)If requisite fee as prescribed under sub-section (1) is not paid for the required information, the information as sought under section 4 may not be made available.(3)The appeal shall be accompanied with such fee, and be deposited and tendered in such manner, as may be prescribed.
