Section 89 in The Chhattisgarh Vanijyik Kar Niyam, 1995
89. Fees not payable in certain cases.
- No fee shall be payable in respect of any argument or objection in writing or in respect of any application which asks only for information and which does not seek any specific relief or in respect of any application for an adjournment of hearing or in respect of any application for inspection of records.
