Section 368(43) in The High Court of Chhattisgarh Rules, 2007
(43)Applications for notes of evidence. - Upon admission of an appeal, the appellant shall apply with due diligence for a certified copy of the notes of evidence and of the requisite documentary exhibits, and shall pay the usual charges, unless the Registrar (Judicial) in his discretion thinks fit to dispense with such payment in whole or in part.
