Section 7(1) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(1)Each non-applicant intending to contest the application/plaint shall file in triplicate the reply to the application/plaint and documents and list of witnesses with their proposed statement in brief relied on, with the Nyayalaya Sahayak within fifteen days of the service of notice of application/plaint on him.
