Section 11 in Delhi District Courts (Right to Information) Rules, 2008
11. Appeal to the First Appellate Authority.
(a)An appeal preferred by any person under sub-section(1) or an appeal preferred by a third party under sub-section (2) of section 19 of the Act, shall be accompanied by a fee of rupees fifty, except where the applicant belongs to 'below poverty line' category or the information asked for concerns life or liberty of any person, by way of cash against a proper receipt or by bank draft or bankers cheque or an Indian postal order payable to the District Judge and it shall contain the following:(i)Name and address of the appellant;(ii)particulars of the order including number, if any, against which the appeal is preferred ;(iii)brief facts leading to the appeal;(iv)grounds of appeal;(v)relief claimed; and(vi)any other information which the First Appellate Authority may require to be filed before hearing the appeal.(b)Documents to accompany appeal. - Every appeal made to the First Appellate Authority shall be accompanied by following documents :(i)Self-attested copies of the orders or documents of the Public Information Officer or of the Assistant Public Information Officer against which the appeal is being preferred; and(ii)copies of documents relied upon and referred to by the appellant in the appeal.
