Section 15(3) in Uttar Pradesh Right to Information Rules, 2015
(3)The penalty order shall be conveyed by the Registrar vide a letter in Form-18, to the controlling authority concerned for recovery of the penalty amount from the salary of the State Public Information Officer and for the deposit of this amount in the following head of account, by the date fixed:"0070-Other Administrative Services- 60-Other Services- 800- Other receipts- 15-Penalties imposed under Right to Information Act, 2005."
