Section 381(30) in High Court of Chhattisgarh Rules, 2005
(30)Insurance Companies as Sureties. - An approved Insurance Company may be accepted in place of two common sureties under rule 27, and as justifying surety under rule 28, and in such cases, the bond shall be given only for the amount of the property for which the grant is to be made. The bond given by the Company shall be as nearly as possible, in the prescribed format.
