Section 221 in High Court of Chhattisgarh Rules, 2005
221.
No certified copy shall be given of any document which is a document registered under law for the time being in force or of a document which is itself a copy of the original document. However, if a document which itself is a copy is annexed with any petition/appeal/application/reply or any other pleading presented in High Court then a simple plain copy (photocopy), i.e. office copy of the same may be given.
