Section 5 in Uttar Pradesh Right to Information Rules, 2015
5. Fee and Costs for obtaining information.
(1)A request for obtaining information under sub-section (1) of section 6 of the Act shall be accompanied by an application fee of rupees ten by way of cash against proper receipt or by demand draft or by Bankers cheque or by Indian Postal Order payable to the concerned public authority.(2)For providing information under sub-section (1) of section 7 of the Act, the fee shall be charged by way of cash against proper receipt or by demand draft or by Bankers cheque or by Indian Postal Order payable to the public authority at the following rates:(i)rupees two for each page (in A-4 or A-3 size paper) created or copied;(ii)actual charge or cost price of a copy in larger size paper;(iii)actual cost or price for samples or models, and where the information is available in form of priced publication, price so fixed;(iv)for inspection of records, a fee of rupees ten for the first hour, and fee of rupees five for each fifteen minutes (or fraction thereof) thereafter.(3)For providing the information under sub-section (5) of section 7, the fee shall be charged by way of cash against proper receipt or by demand draft or Bankers cheque or Indian Postal Order payable to the public authority at the following rates:(i)for information provided in diskette or floppy or compact disk rupees fifty per diskette or floppy or compact disk, and(ii)for information provided in printed form at the price fixed for such publication or rupees two per page of photocopy for extracts from the publication.(4)In the case of maps and plans etc. the fee shall be fixed by the concerned State Public Information Officer in each case depending upon the cost of labour and material required to be employed.(5)The amount of fee shall be deposited in the following head of account:"0070-Other Administrative Services - 60-Other Services - 800- Other receipts - 11-Receipts under Right to Information Act, 2005."
