Central Information Commission
A Naga Vamsi Krishna vs Central Drugs Standard Control ... on 8 September, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/CDSHQ/A/2024/126930.
Shri. A Naga Vamsi Krishna. ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
Central Drugs Standard Control Organization,
HQ, New Delhi.
Date of Hearing : 03.09.2025
Date of Decision : 03.09.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 05.02.2024
PIO replied on : 27.02.2024
First Appeal filed on : 10.03.2024
First Appellate Order on : 14.03.2024
2 Appeal/complaint received on
nd : 29.08.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 05.02.2024 seeking information on following points:-
"1) Scorpion farming is allowed in India If allowed please furnish the details?
2) What types of powers having State Government to regulate possession for sale and sale of scorpion parson?
3) Details regarding the grant of licenses to possess any specified poison for sale, wholesale or retail, and fixing of the fee ete?
3) Especially in Andhra Pradesh or Telangana where the exact office is located to grant license?
4) What is the maximum quantity of any such poison which may be sold to any one person?
5) What registers need to maintain for scorpion farming?
6) Any ethical guidelines and regulations required to maintain the scorpions?
7) Any training required to handle the scorpion?
8) What is the storage conditions of Scorpion poison?
9) Till to date how many registered farms farming of scorpion in india need that list along with address and phone numbers?
10) Any separate guidelines for the safe custody of such poisons and the labeling of the vessels, packages or coverings in which any such poison is sold or possessed for sale?
11) Availability of scorpion seed in India please provide the details?
12) Which Authorities having capacity of riding and checking of registers and scorpion farin please provide the details?"
Page 1 The CPIO, Assistant Drugs Controller vide letter dated 27.02.2024 replied as under:-
"I am to refer to your Request for Information under RTI Act 2005, received vide letter dated 14/02/2024 and to say that This office has no such information to furnish in the matter.."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 10.03.2024. Further FAA vide order dated, 14.03.2024, disposed of the Appeal, stating, "It is to inform that CDSCO regulates quality, safety and efficacy of the Drugs, cosmetics, vaccines and Medical devices under the provisions of Drugs and Cosmetics Act 1940 and rules made thereunder. The information sought by the applicant regarding the Scorpion farming is not regulated by CDSCO. However the applicant is advised to approach the concerned Ministry or Department which regulates the Scorpion Farming. Accordingly, the RTI appeal is disposed off"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Further a written submission dated 28.08.2025, was provided by the Respondents stating, "Sir, This is with reference to the 2nd appeal of Naga Vamsi Krishna, D.No. 1-7,17, Railpet, 4th Ward, Near Krishna Mandir Bazar, Bapatla post, bapatla Dist, Bapatla Mandal, Aadhra Pradesh 522101 vide her RTI application registration no.: CDSCO/R/P/24/00027 Dated 14/02/2024 at Hon'ble Chief Information Commission (CIC) for which the hearing at the Hon'ble Chief Information Commissioner Sh. Heeralal Samariya has been listed for 03-09- 2025 at 01:10 PM at Room no. 402, CIC, Munirka, New Delhi. In view of the same, the Chronology of event is summarized as below:"
Etc....
Further, a written submission dated 02.09.2025 was provided by the Appellant stating, "Respected Sir, I am Dr. A. Naga Vamsi Krishna from Bapatla, Andhra Pradesh. I Placed 6(1) to Central Drugs Standard Control Organization, New Delhi on 05.02.2024 after that I received a reply dated on 27.02.2024. In that letter they said no such information to furnish in the matter. In this connection I placed 19(1) to the same office till date no response received. If they are not having information they are supposed to transfer the application to the concerned department under 6(3) of RTI Act 2005. As per my 6(1) application."
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: Sushil Kushshetra, DY Drugs controller/ CPIO, Ashok K Yadav, Ashish Kumar Rai, and G. Nishant also participated in the hearing.
Page 2 The Respondent reiterates that CDSCO regulates quality, safety and efficacy of the Drugs, cosmetics, vaccines and Medical devices under the provision of Drugs and Cosmetics Act 1940 and rules made thereunder. The information sought by the applicant regarding the Scorpion farming is not regulated by CDSCO. He further submits that it is a state subject.
Decision:
Keeping in view the facts of the case and the submissions made during hearing, the Commission is of the view that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent.
In view of the aforementioned, wherein it is noted that the Respondent has sent appropriate response to the Appellant, in consonance with the provisions of the RTI Act, no further adjudication is warranted in this case, under the RTI Act.
The matter stands disposed of.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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