Section 5(2) in Uttar Pradesh Right to Information Rules, 2015
(2)For providing information under sub-section (1) of section 7 of the Act, the fee shall be charged by way of cash against proper receipt or by demand draft or by Bankers cheque or by Indian Postal Order payable to the public authority at the following rates:(i)rupees two for each page (in A-4 or A-3 size paper) created or copied;(ii)actual charge or cost price of a copy in larger size paper;(iii)actual cost or price for samples or models, and where the information is available in form of priced publication, price so fixed;(iv)for inspection of records, a fee of rupees ten for the first hour, and fee of rupees five for each fifteen minutes (or fraction thereof) thereafter.
