Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Right To Information (Fees) Rules, 2005 [07 October 2005] CONTENTS 1. Short Title 2. Definitions 3. Fees Tamil Nadu Right To Information (Fees) Rules, 2005 [07 October 2005] In exercise of the powers conferred by section 27 of the Right to Information Act, 2005 (Central Act 22 of 2005), the Governor of Tamil Nadu hereby makes the following Rules:- 1. Short Title :- These rules may be called the Tamil Nadu Right to Information (Fees) Rules, 2005. 2. Definitions :- In these Rules, unless the context otherwise requires,- (a) "Act" means the Right to Information Act, 2005 (Central Act 22 of 2005); (b) Words and expressions used in these Rules and not defined shall have the same meaning assigned to them in the Act. 3. Fees :- (a) Every application for obtaining information under sub-section (1) of section 6 of the Act shall be accompanied by an application fee of rupees fifty by cash or by demand draft or bankers cheque payable in the head of account, as may be specified by the Public Authority. (b) For providing the information under sub-section (1) of section 7 of the Act, a fee shall be charged by way of cash against proper receipt or by demand draft or bankers cheque payable in the head of account, as specified by Public Authority at the following rates:- (i) rupees two for each page (in A-4 or A-3 size paper) created or copied; (ii) actual charge or cost price of a copy in larger size paper; (iii) actual cost or price for samples or models; and (iv) for inspection of records, no fee for the first hour, and a fee of rupees five for each fifteen minutes ( or fraction thereof) thereafter. ( c) 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 payable in the head of account, as specified by the Public Authority at the following rates:- (i) for information provided in diskette or floppy rupees fifty per diskette or floppy; and (ii) for information provided in printed form at the price fixed for publication. By the order of the Governor G. Ramakrishnan, Secretary to Government.