Section 381(4) in High Court of Chhattisgarh Rules, 2005
(4)Application for Probate. - Application for probate shall be made with the Will annexed. If the Will is not in English it shall be translated into English by the official translators of the Court at the cost of the applicant for which he shall make a separate stamped application. The application for probate shall be in the prescribed format in the schedule or as near thereto as the circumstances of the case may permit, and shall be accompanied by -(i)an affidavit of one of the attesting witnesses, if procurable (in the prescribed format),(ii)an affidavit of valuation in the form set forth in Schedule 3 of the Court-fees Act, 1870, and(iii)a Schedule of property of the deceased (in the prescribed format).
