Section 4(6) in Uttar Pradesh Right to Information Rules, 2015
(6)The State Public Information Officer on receipt of a request for information shall dispose off the request in accordance with the provisions of sections 7, 8 and 9 of the Act:(a)If the State Public Information Officer is of the view that the information sought is to be provided, then he shall convey the information to the applicant in Form 5. The date on which the information is supplied shall be entered in the Register mentioned in sub-rule (3) above.(b)If the State Public Information Officer is of the view that the information sought can only be provided on payment of any further fee representing the cost of providing the information as prescribed in rule 5, then he shall send intimation accordingly to the applicant in Form 6 and enter the details in the Register mentioned in sub-rule (3).(c)If the State Public Information Officer is of the view that the request for information is to be rejected on the basis of any provision(s) of the Act and/or the rules, then he shall convey such rejection to the applicant in Form 7. The date of rejection shall be entered in the Register mentioned in sub-rule (3).
