Section 57(2) in The High Court of Chhattisgarh Rules, 2007
(2)Every application made under sub-rule (1) of this Rule shall, unless the Court otherwise directs, be supported by an affidavit showing how the record is material; and that the applicant cannot, without unreasonable delay or expense, obtain a duly authenticated copy of the record or of such portion thereof as the applicant requires or that the production of the original is necessary.
