Section 5 in The Right To Information (Regulation Of Fee And Cost) Rules, 2005
5.
For providing the information under sub-section (5) of section 7, the fee shall be charged by way of cash against proper receipt or by demand draft or bankers cheque or Indian Postal Order payable to the Accounts Officer of the public authority at the following rates:-(a)for information provided in diskette or floppy rupees fifty per diskette or floppy; and(b)for information provided in printed form at the price fixed for such publication or rupees two per page of photocopy for extracts from the publication.
