Section 4(a) in The Orissa High Court Right to Information Rules, 2005
(a)A person desirous of an information authorized under the Act may apply for information to State Public Information Officer or State Assistant Public Information Officer by filing an application with declaration on oath as indicated in the prescribed proforma in Appendix-11 or Appendix-II (A) as the case may be on payment of Rs.50/- towards application fees in shape of non-judicial stamp.
