ANDHRA PRADESH RIGHT TO INFORMATION (REGULATION OF FEE AND COST) RULES, 2005

ANDHRA PRADESH RIGHT TO INFORMATION (REGULATION OF FEE AND COST) RULES, 2005[1]

PREAMBLE

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

Rule - 1. Short title and commencement.

(i)       These Rules may be called the Andhra Pradesh Right to Information (Regulation of Fee and Cost) Rules, 2005.

(ii)      They shall come into force from the date of publication in the Official Gazette.

Rule - 2. Definitions.

In these rules, unless the context otherwise requires,

(a)      'State' means, the State of Andhra Pradesh;

(b)      'Act' means, the Right to Information Act, 2005;

(c)      'Section' means, section of the Act;

(d)      'Commission' means, the State Information Commission, constitute under section 15(1) of the Act;

(e)      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.

Rule - 3. Application fee to accompany request for obtaining information.

A request for obtaining information under sub-section (1) of section 6 shall be accompanied by an application fee by way of cash or by demand draft or by bankers' Cheque payable to the Accounts Officer or any other duly authorised officer of the Public Authority, against proper receipt, at the following rates:

(a)      in respect of public authorities at the Village Level-no fee;

(b)      in respect of public authorities at Mandal Level-Rs. 5 per application;

(c)      in respect of public authorities other than those covered above-Rs. 10 per application.

Rule - 4. Fee to be charged for providing information.

For providing information under subsection (1) or sub-section (5) of section 7, a fee shall be charged, by way of cash or demand draft or bankers' Cheque, payable to the Accounts Officer or any other duly authorised officer of the Public Authority, against proper receipt, 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 A4 or A3 size paper) Rs. 2 per page per copy;

(ii)      Material in printed or text form in larger than A4 or A3 size paper actual cost 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;

[2][(vi) for inspection of records, no fee for the first hour; and a fee of Rupees-Five for each subsequent hour (or fraction thereof)];

(vii) Material to be sent by post-the actual postal charges in addition to the charge payable as per these rules.

Rule - 5. [Head of Account.

The application fee and the cost ordered to be charged for providing information by the Accounts Officer or any other authorised officer of the Public Authority shall be remitted to the following Head of Account:

"0070-Other Administrative Services-60-Other

Services-MH 800 Other Receipts-SH (25) Receipts

under Right to Information Act, 2005-001 Receipts

under Right to Information Act, 2005][3]