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State of Karnataka - Section

Section 6 in The Karnataka Right to Information Rules, 2005

(6)In case of below poverty line card holders, if the information requested for is within one hundred pages, no fee shall be chargeable. In case, the information sought exceeds one hundred pages, the Public Information Officers may allow inspection of the required documents, charging fee under clause (c) of sub-rule (2) or the information be furnished on payament of prescribed fee as provided under clause (aa) of sub-rule (2)]1