Section 210 in High Court of Chhattisgarh Rules, 2005
210.
Every application submitted at the counter shall be first scrutinized by the counter clerk to whom it is submitted and if he finds any apparent mistake or defect or shortcoming, he shall point the same to the person presenting it and shall receive the application only after the defect is duly removed, mistake rectified and the shortcoming made good, as the case may be.
