Section 7(5) in The Right to Information Act, 2005
(5)Where access to information is to be provided in the printed or in any electronic format, the applicant shall, subject to the provisions of sub-section (6), pay such fee as may be prescribed:Provided that the fee prescribed under sub-section (1) of section 6 and sub-sections (1)and (5) of section 7 shall be reasonable and no such fee shall be charged from the persons who are of below poverty line as may be determined by the appropriate Government.
