Section 24 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
24.
The allottee shall not impede, in any way, the officers, servants or agents of the High Court in the exercise by them of High Courts' rights of possession and control of the Chamber and in particular, shall give reasonable assistance and facility to such officers, servants or agents for the general up-keep and maintenance of the layout decorations, fittings and fixtures of the Chambers.
