Section 78 in High Court of Chhattisgarh Rules, 2005
78.
Every memorandum of appeal or application for which the Court fee cannot be ascertained until the receipt of the record, shall, as soon as possible after the receipt of the record, be examined by the Stamp Reporter, who shall then endorse on as to the sufficiency of the stamp and shall send it to the Registrar (Judicial) or the Officer authorized for the purpose for orders.
