Section 199(3) in High Court of Chhattisgarh Rules, 2005
(3)In the case of Writ Petitions under Article 226 of the Constitution of India, spare copies will be supplied one each to the Hon'ble Judges, Library, High Court Bar Association, Editor, Indian Law Reports, Bilaspur series, Secretary to Government of Chhattisgarh, Law Department, the Advocate General, Chhattisgarh and copies shall also be supplied to the Government of India as follows :(a)Two copies to the Secretary to the Government of India, Ministry of Home Affairs, under intimation to the Secretary to Government of Chhattisgarh, Law Department.
