Section 6 in The Calcutta High Court (Right to Information) Rules, 2006
6. Appeal
. - An appeal under section 19 of the 'Act' may be preferred to the Appellate Authority, by the person who does not receive a decision within the time specified in section 7(3)(1)(a) of the Act or who is aggrieved by the decision of the Public Information Officer or the Assistant Public Information Officer, as the case may be, within the time prescribed under section 19 (1) of the Act which may be extended as per provision of that section i.e. section 19 (1) of the Act.All other provisions of the Act shall apply for effective enforcement of the provisions relating to the information as per section 2(f) of the Act.
