Section 389(4) in High Court of Chhattisgarh Rules, 2005
(4)Accredited and approved representatives of the approved newspapers will have the responsibility of publishing true and correct news relating to the High Court. For reporting on a matter related to the High Court and its orders and judgments, due care shall be taken by the duly accredited approved representatives and the Court reserves the right to withdraw the facility from the representatives of any newspaper or law journal in which inaccurate, or misleading, or scandalous reports are found to appear.
