Section 4(2) in Uttar Pradesh Right to Information Rules, 2015
(2)Any request for obtaining information under the Act should fulfil the following conditions:(a)The information sought should be a part of the record held by or under the control of the public authority concerned.(b)[ The information sought should not: [Substitutted by Notification No. 148/XLIII-2-2019-Su.Aa.Ni.2015(1)-2015, dated 13.8.2019 (w.e.f. 3.12.2015).](i)involve fresh collection of non-available data which is not required to be maintained under any law or the rules or regulations of the public authority; or(ii)require carrying out new interpretation or analysis of existing data, or drawing of inferences, making of assumptions, or providing advice or opinion based on existing data; or(iii)involve providing answers to hypothetical questions; or(iv)involve answers to the question why, thus asking for reasons why a certain act was done or not done, unless the answer to such question is a part of record held by the concerned public authority; or(v)be so vast that the collection thereof involves disproportionate diversion of resources affecting efficient operation of the public authority concerned; or(vi)be such which can be obtained under the provisions of any other law, rule, regulation or executive order.].(c)The request for obtaining information shall not exceed five hundred words.
