Section 9(2) in The Calcutta High Court (Right to Information) Rules, 2006
(2)[ ***] [Repealed, ibid for '(2) The Appellate Authority shall charge a fee of fifty rupees per appeal'.][10. Mode of payment of Application fee. - Application fee shall be by Court Fee Stamps/IPO/ Demand Draft/Banker's cheque.] [Inserted, ibid.][Form 'A'] [Forms 'A' to 'E' substituted by Corrigendum No. 4776-G, dated 02.08.2008, published in the Kolkatta Gazette, Extraordinary, Part I, dated 14.08.2008.]Form for application/request for obtaining information(Rule 3)ToThe Public Information Officer/The Assistant Public Information Officer
