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State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Legislative Assembly Secretariat Right to Information (Regulation of Fee and cost) Rules, 2006

4.

For providing information under Sub-Section (1) of Section 7, the fee shall be charged by way of cash against proper receipt or by Demand or Banker's Cheque payable to the Drawing and Disbursing Officer, Andhra Pradesh Legislative Assembly Secretariat, at the following rates :-
(A)Priced Material. - Publications, printed matter, text, maps, plans, floppies, CDs samples, models or material in any other form, which are priced, the sale price thereof.
(B)Other than priced material. - (i) Material in printed or text form (in A-4 or A-3 size paper) rupees two per each page per copy;
(ii)Material in printed or text form in larger tan A-4 or A-3 size, cost of the paper thereof;
(iii)Maps and Plans-actual cost thereof;
(iv)Information in Electronic format viz.. Floppy, CD, or DVD:
(a)rupees fifty for Floppy of 1.44 MB;
(b)rupees one Hundred for CD of 700 MB: and
(c)rupees Two Hundred for CD (DVD).
(v)Samples and models-actual cost thereof:
(vi)Material to be sent by post - the actual postal charges in addition to the charge payable as per these rules.