Section 235(c) in High Court of Chhattisgarh Rules, 2005
(c)forward his application countersigned as aforesaid to the Registrar (Judicial) or the Officer authorized for the purpose and, if the identity seems to be sufficiently established, the amount, less postal commission may, under order of a Judge or of the Registrar (Judicial), or in the absence of Registrar General or the Additional Registrar, be sent to him by money order.
