Section 162 in High Court of Chhattisgarh Rules, 2005
162.
A fee of Rs. 10/- (Rs. Ten Only) per notice shall be charged for serving and executing process of all nature as directed by the Court.In cases where processes have to be transmitted by Registered Post Acknowledgement Due/Speed Post/Courier Service, approved by the High Court, the actual sum payable for such transmission through Registered Post Acknowledgement Due/Speed Post/Courier Service/fax message or by electronic mail service or by any other means as may be provided shall be paid in form of envelope containing postal stamps of the requisite value or the charges in cash likely to be incurred for sending through courier service, or fax, or electronic mail message etc.
