Section 2(i) in Jammu and Kashmir Right to Information Act, 2009
(i)"right to information" means the right to information accessible under the Act which is held by or under the control of any public authority and includes the right to(i)inspection of work, documents, records;(ii)taking notes, extracts or certified copies of documents or records;(iii)"taking certified samples of material;(iv)obtaining information in the form of diskettes, floppies, tapes, video cassettes or in any other electronic mode or through printouts where such information is stored in a computer or in any other device;
