Section 10 in Rajasthan Right to Information (High Court & Subordinate Courts) Rules, 2006
10. Restrictions.
(1)No information shall be provided to any applicant in the following matters :(i)In respect of the document of records produced in a judicial proceeding.(ii)The information, which is likely to affect the security of any institution or the public order.(iii)The information, which has no relationship with the public activity.(iv)The information, which could cause unwarranted invasion to the privacy of any person.(v)If it relates to a policy matter under consideration.(vi)If a copy can be issued under the provisions of Rajasthan High Court Rules, 1952, General Rules (Civil), 1986 or General Rules (Criminal), 1980.(2)The following declaration shall have to be made by applicant in the application itself : -(i)the motive for obtaining such information is proper and legal.(ii)that the request made is in accordance with the provisions of the Act and these Rules.(iii)the request is not detrimental to the safety or preservation of the record in question.
