Section 303 in High Court of Chhattisgarh Rules, 2005
303.
In exercise of the powers conferred by Section 82 of the Arbitration & Conciliation Act, 1996 (26 of 1996), the High Court of Chhattisgarh makes the following Rules as to the proceedings before the Courts under the Act, namely : -(1)These rules may be called the Chhattisgarh Arbitration Rules, 2005.(2)They shall come into force from the date notified by the Chief Justice.(3)In these Rules "Act" means the Arbitration and Conciliation Act, 1996. Other expressions not defined herein shall carry the same meaning as they do under Section 2 of the Act.(4)(i)Every application under Section 9, Section 14, Section 17, Section 27, Section 34, Section 39, and Section 43 of the Act shall be made in writing duly signed and verified in the manner prescribed by Order-VI, Rule 14 and 15 of the Code of Civil Procedure, 1908 and if the Court so directs, shall be supported by an affidavit. It shall be divided into paragraphs numbered consecutively and shall contain the name, description and place of residence of the parties. It shall contain statement in concised form -(a)of the material facts constituting cause of action ;(b)of facts showing that the Court to which the application is presented has jurisdiction ;(c)relief asked for; and,(d)names and addresses of the persons liable to be affected by the application :Provided that where a party, by reason of absence or for any other reason, is unable to sign and verify the same, it may be signed and verified by any person duly authorised by him in this behalf and is proved to the satisfaction of the Court to be acquainted with the facts of the case.(ii)An application for enforcement of an arbitral award under Section 36 or a foreign award under Section 47 or Section 56 shall be in writing signed and verified by the applicant or by some other person proved to the satisfaction of the Court to be acquainted with the facts of the case, and shall contain in a tabular form the particulars prescribed in sub-rule (2) of Rule 11 of Order 21 of the Code of Civil Procedure, 1908.(5)The Court Fees (in Court fee stamps) on the application/Vakalatnama/ Appeal made/preferred to the Court/Court of Appeal under the Act shall be payable according to the Schedule below : -
