Section 4 in The Goa Right to Information Act, 1997
4. Procedure for supply of information.
(1)A person desiring information shall make an application to the Competent Authority giving the particulars of the matter relating to which he seeks information:Provided that where a person cannot, for valid reasons, make a request in writing, the Competent Authority may either accept an oral request which may subsequently be reduced in writing or render reasonable assistance to such person in making a written request.(2)Upon receipt of an application requesting for an information, the Competent authority shall consider it and furnish the information required by the applicant or pass orders thereon refusing the request as soon as practicable and in any case, within thirty working days from the date of receipt of application:Provided that where such information relates to the life or liberty of an individual, the Competent Authority shall either furnish information or pass order refusing the request within 48 hours on receipt of the application.(3)The information shall be supplied in writing either in English or in the Official Language".
