Section 15 in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006
15. Offer of settlement by parties. - (a) Any party to the suit may, 'without prejudice', offer a settlement to the other party at any stage of the proceedings, with notice to the mediator;
(b)Any party to the suit may make a, 'with prejudice' offer, to the other party at any stage of the proceedings, with notice to the mediator.
