Section 10(2) in Jammu and Kashmir Right to Information Act, 2009
(2)Where access is granted to a part of the record under sub-section (1), the Public Information Officer shall give a notice to the applicant, informing -(a)that only part of the record requested, after severance of the record containing information which is exempt from disclosure, is being provided;(b)the reasons for the decision, including any findings on any material question of fact, referring to the material on which those findings were based;(c)the name and designation of the person giving the decision;(d)the details of the fees calculated by him or her and the amount of fee which the applicant is required to deposit; and(e)his or her rights with respect to review of the decision regarding non-disclosure of part of the information, the amount of fee charged or the form of access provided, including the particulars of the senior officer specified under sub-section (1) of section 16 or the State Information Commission, as the case may be, time limit, process and any other form of access.
