Section 10(2) in The Right to Information Act, 2005
(2)Where access is granted to a part of the record under sub-section (1), the Central Public Information Officer or State Public Information Officer, as the case may be, shall give a notice to the applicant, informing(a)that only part of the record requested, after severance of the record containing information which is exempt from disclosure, is being provided;(b)the reasons for the decision, including any findings on any material question of fact, referring to the material on which those findings were based;(c)the name and designation of the person giving the decision;(d)the details of the fees calculated by him or her and the amount of fee which the applicant is required to deposit; and(e)his or her rights with respect to review of the decision regarding non-disclosure of part of the information, the amount of fee charged or the form of access provided, including the particulars of the senior officer specified under sub-section (1)of section 19 or the Central Information Commission or the State Information Commission, as the case may be, time limit, process and any other form of access.
