Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 File No. CIC/LS/A/2010/000104 File No. CIC/LS/A /2010/001540 Complainant Shri Subhash Chand Aggarwal Public Authority CWG-2010 Date of hearing 16.11.2010 Date of decision 16.11.2010 Facts :- Heard today dated 16.11.2010. Appellant present. The CWG is represented by Shri N.P. Singh, Joint DG(Admn.) and Shri Y.D. Mehta, CPIO. The case-wise position is as follows :- File No. CIC/LS/A /2010/000104
2. Vide RTI application dated 7.8.2010, the appellant had sought the following information :-
1. Complete and detailed information on tickets on sale meant to watch various events of Commonwealth Games 2010 mentioning separately for each of the day, venue, event, cost per ticket etc.
2. Complete and detailed information on complementary passes meant to watch various events of Commonwealth Games 2010 mentioning separately for each of the day, venue, event etc. stating also eligibility for entitlement of free complementary passes and quota of free complementary passes for various organizations, authorities, persons etc.
3. Names/authorities entitled to decide for complementary passes for Commonwealth Games 2010 mentioning also quota for each of such person/authority etc to issue such complimentary passes.
4. Details of complimentary passes at discretion of Chairperson of Organising Committee for Commonwealth Games Committee 2010.
5. Details of entertainment-taxes or some other taxes applicable at paid tickets and complimentary passes.
6. Total anticipated sale from tickets for various events of Commonwealth Games 2010.
7. Complete and detailed information on various kinds of sponsorships available towards Commonwealth Games 2010.
8. Mode of deciding sponsorships.
9. Complete and detailed information on sponsorships finalized/withdrawn/re-finalised till date.
10. Reasons and withdrawal-letters from sponsorers having later withdrawn from sponsorships.
11. Anticipated amount from sponsorships initially at time of budget- planning.
12. Anticipated amount from sponsorships at present.
13. Amounts to be generated from sponsorships finalized till date.
14. Complete and detailed information on radio and TV rights for Commonwealth Games 2010 mentioning also mode of giving these rights, money settled for these rights and mode of payment for TV and radio rights.
15. Salient features and outline of budget planned for Commonwealth Games 2010 mentioning broadly incoming and outgoing funds.
16. Any other related information.
17. File-notings on movement of this RTI petition as well.
3. The CPIO had responded to it through his letter dated 10.9.2010 enclosing there-with APIOs note dated 26.08.2010 which is reproduced below :-
1. Ticket Schedule book has been attached for your reference.
2. It is still under discussion.
3. It is still under discussion.
4. It is still under discussion.
5. Tickets are exempted from Entertainment Tax and are approved from Govt. of India.
6. Total anticipated sale from tickets for various events of Commonwealth Games is Rs. 100 Crores.
4. Dissatisfied with the above response, the appellant had filed first appeal on 14.9.2010 which has not been decided till date. Hence, the present appeal.
5. When queried by the Commission as to whether the Public Authority is now in a position to supply information on the issues which were said to be under discussion on 26.8.2010, Shri Mehta submits that it would now be possible to supply parawise information to the appellant.
6. During the hearing, the appellant submits that he did receive a response from CPIO regarding para 08 of the RTI application concerning mode of deciding sponsorships but he is not satisfied with it. In the premises, Shri Mehta is hereby directed to revisit the matter and supply parawise updated information to the appellant in 03 weeks time from the date of the receipt of this order.
7. The appellant will have the liberty to move the Commission again if he is not satisfied with the response of the CPIO. File No. CIC/LS/A /2010/001540
8. Appellant submits that he does not wish to press the matter. Hence, the matter is ordered to be closed. (M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission. ( K.L. Das ) Assistant Registrar Address of parties :-
1. Shri Y.D. Mehta, CPIO, RTI Cell, Organising Committee for Commonwealoth Games Committee 2010, NDCC Tower-II, Opp : Jantar Mantar, Jaisingh Road, New Delhi-110016.
2. Shri Subhash Chandra Aggarwal, 1775, Kucha Lattushah, Dariba, Chandni Chowk, Delhi-110006