New RTI Framework in Maharashtra: Key Highlights of the 2026 Rules

On 12 June 2026, the Maharashtra Government notified the Maharashtra Right to Information Rules, 2026, introducing a framework that prescribes the procedure for seeking information and secures the right of citizens to obtain information from public authorities across Maharashtra.

Key Highlights:

1. These Rules have been framed by the Maharashtra Government under the Section 18(3), 19(10) and 27(2) of the Right to Information Act, 2005 (RTI Act).
2. Rule 3 prescribes the format and conditions for RTI applications, as under:
   • Applications must be submitted in the prescribed format (Annexure ‘A’)
   • The format must include the applicant’s details and the particulars of the information sought.
   • A ₹30 application fee is required.
3. The original format contained a requirement to state the “purpose of information sought,” which was later omitted through the Maharashtra Right to Information (Amendment) Rules, 2026.
4. Rule 4 prescribes the following charges:
   • ₹5 per page for A4 or smaller size documents
   • ₹5 per page for digital/scanned copies
   • Actual cost for larger documents or samples
   • Inspection: first hour free, then ₹50 per hour
   • Postal charges: ₹50 or actual cost where applicable
5. Fees are waived for persons below the poverty line, subject to proof; however, where the information is voluminous, the first 50 pages are provided free, and charges apply for the remaining pages.
6. Fees may be paid through:
   • Cash
   • Court fee stamp
   • Demand draft / bankers’ cheque / postal order
   • Treasury deposit
   • Electronic modes such as UPI and online payment systems
7. Every applicant is required to attach a self-attested photo identity proof along with the application, failing which the application may be returned.
8. Under Rule 13, personal information is exempt from disclosure unless justified by overriding public interest, aligning with Section 8 of the RTI Act.
9. A person dissatisfied with the response can file a first appeal before the First Appellate Authority in Annexure ‘B’ with a ₹50 fee and basic supporting documents.
10. If still dissatisfied, a second appeal can be filed before the State Information Commission in Annexure ‘C’ with a ₹100 fee along with all relevant documents, submitted in three copies.
11. Under Rule 22, in appeals or complaints, the burden of proof lies on the party making the claim, and the applicant must show denial, delay, or incorrect information.
12. The Public Information Officer or authority must justify its action in accordance with the provisions of the RTI Act.
13. Under Rule 23, appeals may be withdrawn on request, but costs may be imposed if withdrawn after notice, and proceedings end if the appellant dies.
14. The Commission issues written orders, and the same procedure applicable to appeals also applies to complaints.

15. The Commission also has the power to pass necessary procedural orders, correct errors, and allow authorised representatives to present cases.

Also Read: Latest Supreme Court and High Courts Judgments on Right to Information Act, 2005

[Maharashtra Right to Information Rules, 2026, dt 12-6-2026]

[Maharashtra Right to Information (Amendment) Rules, 2026, dt 19-6-2026]