Central Information Commission
Sanjay Kumar Shukla vs Bharat Petroleum Corporation Limited ... on 19 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/BPCLD/A/2024/654123
Sanjay Kumar Shukla .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Bharat Petroleum Corporation ....प्रनर्वािीगण /Respondent
Limited, State Office - Bihar &
Jharkhand, Ashiyana Chamber, 3rd
Floor, Exhibition Road, Post Box No.
20, Patna - 800001.
Date of Hearing : 18-02-2026
Date of Decision : 18-02-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 01-07-2024
CPIO replied on : 26-07-2024
First appeal filed on : 24-08-2024
First Appellate Authority's order : 20-09-2024
2nd Appeal dated : 05-12-2024
CIC/BPCLD/A/2024/654123 Page 1 of 6
Information sought:
1. The Appellant filed an RTI application dated 01-07-2024 for seeking the information and the CPIO furnished a reply to the Appellant on 26-07-2024. The Information and reply is as under:
"Point Information Sought Reply Given No. by CPIO 1 Please provide the list of Coca Pumps operated by List of COCO Bharat Petroleum in Bihar and the attested copy of pump the agreement made with the land owners. provided.
2 Please provide the attested copy of the The rules/regulations/instructions/manuals/guidelines information related to the rate at which rent is charged from sought by the landowners of Coco Pump and also provide the you attested information about the percentage of GST commercial deducted on the rent paid to the landowners confidence in nature and does not satisfy the large public interest hence denied under section 8 (1)
(d) of the RTI Act 2005 3 In the agreement made with the landowners of The Coco Pump, it is mentioned that under what information CIC/BPCLD/A/2024/654123 Page 2 of 6 "Point Information Sought Reply Given No. by CPIO circumstances the landowners of Coco Pump can sought by get their land vacated. If yes, then please provide you the attested copy of the commercial rules/regulations/instructions/manuals/guidelines confidence related to it. If not, then the rules related to which in nature Act it cannot be vacated. Please provide attested and does not copy of satisfy the regulations/instructions/manuals/guidelines large public interest hence denied under section 8 (1)
(d) of the RTI Act 2005"
2. Being dissatisfied, the Appellant filed a First Appeal dated 24-08-2024. The FAA vide its order dated 20-09-2024, upheld the reply given by the CPIO.
3. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
CIC/BPCLD/A/2024/654123 Page 3 of 6Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Attended the hearing through video conference. Respondent: Mr. Santosh Sahani, Senior Manager, attended the hearing through video conference.
4. The Appellant stated that he sought attested copy of rules/guidelines related to the rate at which rent is charged from land owners of Coco pump. The appellant submitted that the respondent has not provided the sought information.
5. The Respondent submitted that the sought information is exempted U/s 8(1)(d) of the RTI Act.
6. The Commission queried the respondent as to whether there are any guidelines with respect to the sought rate at which rent is charged, percentage of GST deducted on the rent paid to landowners. To this, the respondent submitted that there are retail network planning guidelines.
7. The Commission queried the respondent as to whether they can provide the guidelines pertaining to the information sought by the appellant. To this, the respondent agreed.
CIC/BPCLD/A/2024/654123 Page 4 of 6Decision:
8. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that, during the hearing, the respondent agreed to provide the sought information on points no. 2 and 3. Therefore, the respondent is directed to provide relevant portion of the retail network planning guidelines, pertaining to the rate at which rent is charged from land owners of COCO pump, percentage of GST deducted on the rent paid to landowners and circumstances under which landowners of COCO Pump can get their land vacated. The respondent shall provide only the relevant portion of the aforesaid copy of guidelines, within 15 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 18.02.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 CIC/BPCLD/A/2024/654123 Page 5 of 6 Copy To:
1. The CPIO Bharat Petroleum Corporation Limited, State Office - Bihar & Jharkhand, Ashiyana Chamber, 3rd Floor, Exhibition Road, Post Box No. 20, Patna - 800001.
2. The FAA, Bharat Petroleum Corporation Limited, State Office - Bihar & Jharkhand, Ashiyana Chamber, 3rd Floor, Exhibition Road, Post Box No. 20, Patna - 800001.
3. Sanjay Kumar Shukla CIC/BPCLD/A/2024/654123 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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