Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Right of Information (Regulation of Fee and Cost) Rules, 2005 CONTENTS 1. Short title and commencement 2. Definitions 3. . 4. . 5. . Right of Information (Regulation of Fee and Cost) Rules, 2005 In exercise of the powers conferred by clauses (b) and (c) of sub- sec. (2) of Sec. 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 the 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-sec. (1) of Sec. 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" 1 "or Indian Postal Order" payable to the Accounts Officer of the public authority. In the Right of Information (Regulation of Fee and Cost) Rules, 2005 , In in Rule 3, after the words "bankers cheque", the words "or Indian Postal Order" shall be inserted , by Right of Information (Regulation of Fee and Cost)(Amendment) Rules, 2006. 4. . :- For providing the information under sub-sec. (1) of Sec. 7, the fee shall be charged by way of cash against proper receipt or by demand draft or bankers cheque 2 "or Indian Postal Order" payable to the Accounts Officer of the public authority at the following rates :- (a) rupees two for each page (in A-4 or A-3 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 fifteen minutes (or fraction thereof), thereafter. In the Right of Information (Regulation of Fee and Cost) Rules, 2005 , In in Rule 4, after the words "bankers cheque", the words "or Indian Postal Order" shall be inserted , by Right of Information (Regulation of Fee and Cost)(Amendment) Rules, 2006. 5. . :- For providing the information under sub-sec. (5) of Sec. 7, the fee shall be charged by way of cash against proper receipt or by demand draft or bankers cheque 3 "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 or photocopy for extracts from the publication. In the Right of Information (Regulation of Fee and Cost) Rules, 2005 , In in Rule 5, after the words "bankers cheque", the words "or Indian Postal Order" shall be inserted , by Right of Information (Regulation of Fee and Cost)(Amendment) Rules, 2006.