Section 8 in Rajasthan Right to Information Rules, 2001
8. Mode of payment of Fee.
- The Fee shall be deposited either in Gash or by Challan in the office of the incharge of the office or Appellate Authority, as the case may be. Receipt for the money deposited in cash, shall be issued by the concerned office.Form A[See Section 4(1)]Form of application for seeking informationToThe Incharge of OfficeOffice of ............................................(1)Full Name of the Applicant(2)Address(3)Particulars of information.-(i)Name of Deptt./Office of which the information relates(ii)Nature of Information(iii)Full details of information(4)Whether proof of payment of fees has been attached Yes/NoI further state that the information sought does not fall with the restriction contained in Section 5 of the Act.Place:Date:Time:Signature of applicant.
