Section 3 in The Calcutta High Court (Right to Information) Rules, 2006
3. Request for obtaining information
. - A request for obtaining information may be made in writing or through electronic means in English, Hindi or Bengali accompanying a fee as prescribed below, by the person who desires to obtain the information to the Public Information Officer or the Assistant Public Information Officer, specifying the particulars of the information sought by him or her in the form prescribed below :In case the request cannot be made in writing the concerned Public Information Officer shall render all reasonable assistance to that person to reproduce the same in writing.All other provisions of section 6 of the Act shall apply in this respect.
