Section 233 in High Court of Chhattisgarh Rules, 2005
233.
Every application for the payment of money out of Court shall be in writing and signed by the party claiming in his own right or in his capacity as personal legal representative or as guardian to be entitled to the money or by his recognized agent for the purpose :Provided that where the application is for payment of sum exceeding Rs. 50/- (Rs. Fifty only) the application may be signed by an Advocate duly authorized in that behalf.
