Section 4 in Rajasthan Right to Information Act, 2000
4. Procedure for supply of Information.
(1)Any person seeking information shall make an application to the Incharge of the office giving particulars of the matter relating to which information in sought.(2)Upon receipt of an application under sub-section (1), the Incharge of the office shall consider it and if the information is such which can be provided and do not fall within the categories specified under section 5, the Incharge of office shall provide the information within thirty days of the receipt of application under sub-section (1).(3)Where the information sought by the applicant falls under the restricted categories specified under section 5, the Incharge of the office shall refuse to provide information and shall communicate his decision to the applicant within thirty days from the date of receipt of application under sub-section (1).(4)The information sought may be made available in the form it is available by copying or photocopying the same.(5)The information may be sought from and may be furnished by the Incharge of the office where from the information has originated or where any record is normally maintained or deposited.
