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State of West Bengal - Section

Section 9 in The Calcutta High Court (Right to Information) Rules, 2006

9. Fees

. - The authorized person shall charge the fee at the following rates:A. Application Fee -
(i) information relating to tenders per application documents/bids/ quotation/business contract: Five hundred rupees
(ii) information other than above Fifty rupees per application
B. Other Fees -
Sl No. Description of Information Price/fee in rupees
1. Where the information is available in the form of a pricedpublication Price so fixed
2. For other than priced publication [Two per page] [Substituted by Notification No. 8101-G, dated 07.09.2011, published in the Kolkata Gazette, Extraordinary, Part I, dated 18.10.2011.]
(2)[ ***] [Repealed, ibid for '(2) The Appellate Authority shall charge a fee of fifty rupees per appeal'.][10. Mode of payment of Application fee. - Application fee shall be by Court Fee Stamps/IPO/ Demand Draft/Banker's cheque.] [Inserted, ibid.][Form 'A'] [Forms 'A' to 'E' substituted by Corrigendum No. 4776-G, dated 02.08.2008, published in the Kolkatta Gazette, Extraordinary, Part I, dated 14.08.2008.]Form for application/request for obtaining information(Rule 3)ToThe Public Information Officer/The Assistant Public Information Officer