Section 7(2) in The Calcutta High Court (Right to Information) Rules, 2006
(2)Where the information supplied is found to be false in any material particular and which the person is bound to supply it knows and has reason to believe it to be false or does not believe it to be true, the person supplying the information shall be liable to pay a penalty of one thousand rupees, to be imposed by the Appellate Authority provided that the Public Information Officer or the Assistant Public Information Officer, as the case may be, shall be given a reasonable opportunity of being heard before the penalty is imposed on him.
