Section 197(2) in The High Court of Chhattisgarh Rules, 2007
(2)One spare copy will be supplied to the Judges' Library, the High Court liar Association and the other copies to the lower Courts. In unsuccessful appeals from a sentence of death one copy of the appellate judgement, will be supplied to Government along with the record. One of the copies meant for the lower Court will, in the first instance, be sent for the perusal of the Editor, Indian Law Reports, Bilaspur series and similarly one copy in all criminal cases will be sent for the perusal of the Advocate General.
