Section 4(1) in Uttar Pradesh Right to Information Rules, 2015
(1)A person, who desires to obtain information under the Act from any public authority, shall make a request in writing or through electronic means to the State Public Information Officer of the public authority concerned. The Request shall be made in the format given in Form 2.Provided that a request for obtaining information drafted on plain paper and containing all details as required in Form 2 shall be received for consideration by the State Public Information Officer.
