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Union of India - Act

The Right To Information (Regulation Of Fee And Cost) Rules, 2005

UNION OF INDIA
India

The Right To Information (Regulation Of Fee And Cost) Rules, 2005

Rule THE-RIGHT-TO-INFORMATION-REGULATION-OF-FEE-AND-COST-RULES-2005 of 2005

  • Published on 16 September 2005
  • Commenced on 16 September 2005
  • [This is the version of this document from 16 September 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Right To Information (Regulation Of Fee And Cost) Rules, 2005Published vide Notification G.S.R. 336, dated 16.9.2005 and published in the Gazette of India, Extraordinary, Part 2, Section 3(i), dated 25.9.2005.

22.

/960In exercise of the powers conferred by clauses (b) and (c) of sub-section (2) of section 27 of the Right to Information Act, 2005 (22 of 2005), the Central Government hereby makes the following rules, namely:-

1. Short title and commencement

.-(1) These rules may be called The Right to Information (Regulation of Fee and Cost) Rules, 2005.
(2)They shall come into force on the date of their publication in the Official Gazette.

2. Definitions

.-In these rules, unless the context otherwise requires,-
(a)"Act" means the Right to Information Act, 2005;
(b)"section" means section of the Act;
(c)all other words and expressions used herein but not defined and defined in the Act shall have the meanings assigned to them in the Act.

3.

A request for obtaining information under sub-section (1) of section 6 shall be accompanied by an application fee of rupees ten by way of cash against proper receipt or by demand draft or bankers cheque [or Indian Postal Order] [ Inserted by G.S.R. 294(E), dated 17.5.2006 (w.e.f. 18.5.2006).] payable to the Accounts Officer of the public authority.

4.

For providing the information under sub-section (1) of section 7, the fee shall be charged by way of cash against proper receipt or by demand draft or bankers cheque or Indian Postal Order payable to the Accounts Officer of the public authority at the following rates:-
(a)rupees two for each page (in A4 or A3 size paper) created or copied;
(b)actual charge or cost price of a copy in larger size paper;
(c)actual cost or price for samples or models; and
(d)[ for inspection of records, no fee for the first hour; and a fee of rupees five for each subsequent hour (or fraction thereof).] [ Substituted by G.S.R. 649(E), dated 27.10.2005 (w.e.f. 27.10.2005).]

5.

For providing the information under sub-section (5) of section 7, the fee shall be charged by way of cash against proper receipt or by demand draft or bankers cheque or Indian Postal Order payable to the Accounts Officer of the public authority at the following rates:-
(a)for information provided in diskette or floppy rupees fifty per diskette or floppy; and
(b)for information provided in printed form at the price fixed for such publication or rupees two per page of photocopy for extracts from the publication.