Central Information Commission
Mr.R S Raja vs Government Of Nct Of Delhi on 6 July, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
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Decision No. CIC/SG/A/2011/001283/13283
Appeal No. CIC/SG/A/2011/001283
Relevant Facts emerging from the Appeal
Appellant : Mr. R.S. Raja,
I-26/1, Gali No.10,
Brahmpuri, Delhi-110053.
Respondent : Mr. J. P. Kothari
Public information Officer & Superintendent Govt. of NCT of Delhi Department of excise, Entertainment & Luxury Tax, L & N Block, Vikas Bhawan.
I.P Estate , New Delhi
RTI application filed on : 25/01/2011
PIO replied : 23/02/2011
First appeal filed on : 09/03/2011
First Appellate Authority order : 05/04/2011
Second Appeal received on : 11/05/2011
SL. Information sought by the appellant Reply of the PIO
1. Under whose order the letter dated 25/10/2010 with the The letter was issued after showing it to the
signature of Sh. R.C. Gupta? Give the name and Dy. Commissioner (Excise).
designation.
2. Copy of the notification No. F.10(4)/Fin.(Rev-I)/2010-11 Copy may be obtained after depositing Rs.2/-.
dated 2.7.2010 issued by the finance Department of Govt. of NCT of Delhi
3. What was the MRP of Hunter Extra Strong Beer 500 ml As per office record the MRP of Hunter Extra according to the records of government and department on Strong Premium Beer -- 500 ML Can was 16/07/2010? Rs.60/- as on 16.7.2010.
4. What was the basis of the certificate issued by Sh. In the order dated 3.7.2010 it is mentioned that R.P.Gupta stating therein that the MRP of Hunter Extra vend fee of Rs.10/- shall be levied on all 500 Strong Beer 500 ml can is Rs. 60/- whereas as per the ML Beer Cans. It is also mentioned in this office order dated 3.7.2010 only Rs. 10/- is increased and order that the MRP of all Beer have been Rs. 45/- + Rs. 10/- is Rs. 55/- revised. The revised price structure of all beers was enclosed with this order according to which the MRP of the Beer mentioned above was Rs.601-. The copy of this enclosure may be obtained by depositing Rs.2/- per copy.
5. Provide the information as per office record as to which As per the office order dated 3.7.2010 issued order of the Excise Department indicates the increase in by the Dy. MRP on the 500 ML Beer can. Also which order of the Commissioner (Excise) and letter dated department should be considered as true out of order dated 25.10.2010 issued by the Asstt. Commissioner 3.7.2010 and 25.10.2010. in the order dated 3.7.2010 it is (IMFL) the MRP of Hurter Extra Strong mentioned that Rs, 10/- is increased whereas in the order Premium Beer -- 500 ML Can ha been revised dated 25/10/2010 it is mentioned that Rs. 15/- is increased. to Rs.60/- as mentioned in para-4 above.
6. Provide the copy of request letter written by M/s sartaj The request letter was received in this office Hotel Apartment and villa pvt. Ltd along with its diary vide diary number 17420 dated 13.10.2010. number on which the letter was issued by Sh. R.P. Gupta The copy of the request letter and that of the on 25.10.20107 diary register may be obtained by depositing Rs.2/- for each page.
Grounds of the First Appeal:
Information provided is not satisfactory. Order of the FAA:
The PIO is directed to provide the order dated 03/07/2010 along with price structure free of cost.
Ground of the Second Appeal:
The complete information regarding 1st and 3rd question has still not been provided.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. J. P. Kothari, Public information Officer & Superintendent;
The PIO states that all the information available on the record has been provided to the Appellant, which appears to be correct.
Decision:
The Appeal is disposed.
Information available on the record appears to have been provided. This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 06 July 2011 (In any correspondence on this decision, mention the complete decision number.) (SH)