Section 389(3) in High Court of Chhattisgarh Rules, 2005
(3)Such press representatives will be given the following facilities for inspection of judgments only (not of records).(i)They may inspect judgments in the Inspection Section of the Registry upon a regular application for inspection in accordance with these Rules and on payment of the prescribed fee. Such applications will, however, invariably be dealt with by the office immediately, though only the ordinary fee of Rs. 5/- will be charged upon an ordinary application. Such applications and inspection may be allowed at any time between 10.30 a.m. to 4.30 p.m., to be made by the person named in the order for inspection.(ii)Such press representatives will be permitted to peruse the judgments in open Court just after delivery with the permission of the Judge and while he is on the Bench.(iii)No press representative will, in any circumstances, be allowed private access of Ministerial Officers of the Court, nor will he be allowed perusal of any judgment until it has been revised and signed in the ordinary course, except by the special permission of the Judge who delivered it.
