Section 5(c) in Delhi District Courts (Right to Information) Rules, 2008
(c)Where the Public Information Officer or the Assistant Public Information Officer has made a decision under sub-section 3 of section 11 of the Act, as to whether or not to disclose the information or record or part thereof shall give in writing the notice of his or her decision to the third party, in Form F informing inter-alia that the said party has a right to prefer an appeal under subsection (2) of section 19 of the Act against the decision.
