- (1.) Heard learned counsel for the parties. Challenge in these set of writ petitions is to the Rules framed under Section 28 of the Right to Information Act, 2005 (in short "the Act").
(2.) First objection of the petitioners is that the charges for the application fee and per page charges for the information supplied should be reasonable.
(3.) We are of the view that, as a normal Rule, the charge for the application should not be more than Rs. 50/- and for per page information should not be more than Rs. 5/-. However, exceptional situations may be dealt with differently. This will not debar revision in future, if situation so demands.;