Section 4 in The Right To Information (Regulation Of Fee And Cost) Rules, 2005
4.
For providing the information under sub-section (1) of section 7, the fee shall be charged by way of cash against proper receipt or by demand draft or bankers cheque or Indian Postal Order payable to the Accounts Officer of the public authority at the following rates:-(a)rupees two for each page (in A4 or A3 size paper) created or copied;(b)actual charge or cost price of a copy in larger size paper;(c)actual cost or price for samples or models; and(d)[ for inspection of records, no fee for the first hour; and a fee of rupees five for each subsequent hour (or fraction thereof).] [ Substituted by G.S.R. 649(E), dated 27.10.2005 (w.e.f. 27.10.2005).]
