Section 207 in High Court of Chhattisgarh Rules, 2005
207.
An application received by post before the arrival of the connected advance shall not be registered or acted upon until receipt of the advance. Should an advance be received before the connected application, it shall forthwith be deposited as copying advance in abeyance. If no connected application is received within thirty days, the In charge of the Copying Section shall cause it to be remitted back to the sender at his expense.
