Section 17 in Delhi District Courts (Right to Information) Rules, 2008
17. Annual Returns.
(a)As soon as practicable after the end of each year, the Public Relation Officer, shall prepare a report on the implementation of the provision of the Act during that year and forward a copy thereof to the Central Information Commission in Form K.(b)Each report shall state in respect of the year to which the report relates:(i)the total number of requests received during the year;(ii)decisions where applications for information were rejected;(iii)number of cases where disciplinary action was taken against any officer/employee for not supplying the information;(iv)number of times various provisions were invoked while rejecting request such as section (1), section 9, section 11, section 24 of the Act or for other reasons.Explanation. - An application where partial information has been supplied shall be counted as an application which has been allowed.(v)amount of fee collected, additional fee and any other charges and amount of penalties imposed and recovered.
