Section 13 in The Orissa Right to Information Rules, 2005
13. Realisation of penalties or damages.
- Any penalty or damage or any other sum payable under the Act, if not paid within thirty days of the date of receipt of the order for realization of the same or cannot be recovered, it can be realized from such person as arrears of land revenue.Form-A[See Rule 4 (1)]Application for Information under Section 6 (1) of the ActToThe Public Information Officer(Name of the office with address)
