Section 4(c) in Delhi District Courts (Right to Information) Rules, 2008
(c)For providing the information under sub-section (1) of section 7, the fee shall be charged by way of cash against a proper receipt or by a demand draft or bankers cheque or Indian postal order payable to the District Judge at the following rates : -(i)rupees two for each page; and(ii)for the inspection of records, no fee for the first hour; and a fee of rupees five for each subsequent hour or fraction thereof.
