Disclaimer
- This Web Portal can be used by Indian citizens to file RTI application online and also to make payment for RTI application online.
- An applicant who desires to obtain any information under the RTI Act can make a request through this Web Portal to the High Court at Calcutta/District Courts.
- On clicking at "I Agree", the applicant has to fill the required details on the page that will appear.
The fields marked * are mandatory while the others are optional. - The applicant have to submit his/her mobile number to receive SMS alert.
- The text of the application may be written at the prescribed column.
- At present, the text of an application that can be uploaded at the prescribed column is confined to 3000 characters only.
Only alphabets A-Z a-z number 0-9 and special characters , . - _ ( ) / @ : & ? % are allowed in Text for RTI Request application. - In case an application contains more than 3000 characters, it can be uploaded as an attachment, by using column "RTI Document".
Do not upload Aadhar Card or PAN Card or any other personal Identification (Except BPL Card).
PDF file type only accepted. - On clicking "Submit Application" on the this page, the applicant will be redirected to PAYMENT page to make payment of the prescribed fee.
- Fee for making an application is as prescribed in the RTI Rules, 2012.
- After making payment, an application can be submitted.
- After making payment, if applicant didn’t receive the registration number then applicant is advised to wait for the 24-48 working hours as registration number will be generated after verification. Please do not make additional attempt to make payment again.
- No RTI fee is required to be paid by any citizen who is below poverty line as per RTI Rules, 2012. However, the applicant must attach a copy of the certificate issued by the appropriate government in this regard, along with the application.
- On submission of an application, a unique registration number would be issued, which may be referred by the applicant for any references in future.
- In case additional fee is required representing the cost for providing information, the PIO would intimate the applicant through this portal. This intimation can be seen by the applicant through Status Report or through his/her mobile via SMS alert.
- Status of the RTI application online can be seen by the applicant by clicking at "e-RTI Status".
- All the requirements for filing an RTI application as well as other provisions regarding time limit, exemptions etc., as provided in the RTI Act, 2005 will continue to apply.
- The High Court at Calcutta - RTI Notices and Rules
Gazette Notification dated 11.08.2010 regarding the Appellate Authority in respect of the Calcutta High Court and the District Courts
The Kolkata Gazette Extraordinary Published by Authority, High Court, Appellate Side, Calcutta dated Wednesday, August 22, 2012
Gazette Notification on amendment of fees for applications filed under Right to Information Act
The Kolkata Gazette Extraordinary Published by Authority, High Court, Appellate Side, Calcutta dated Thursday, May 17, 2012
High Court Rules under R.T.I. Act 2005
e-RTI Application User Manual