Section 7 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
7. Reference to Tribunal.
(1)Either party to a works contract shall irrespective of the tact whether the agreement contains an arbitration clause or not, refer in writing the dispute to the Tribunal.(2)Such reference shall be drawn up in such form as may be prescribed and shall be supported by an affidavit verifying the averments.(3)The reference shall be accompanied by such fee as may be prescribed.(4)Every reference shall be accompanied by such documents or other evidence and by such other fees for service or execution of processes as may be prescribed.(5)On receipt of the reference under sub-section (1), if the Tribunal is satisfied that the reference is a fit case for adjudication, it may admit the reference but where the Tribunal is not so satisfied it may summarily reject the reference after recording reasons therefor.
