Section 381(8) in High Court of Chhattisgarh Rules, 2005
(8)Certificate that no other grant has been made. - Within 14 days of the filing of the application for probate or letters of administration, the Registrar shall certify (if such be the case) that no intimation has been received by the Court from any other High Court or District Court of any grant of probate or letters of administration of the property and credits of the deceased having effect throughout the territory of India. Such certificate shall be made on the order sheet, and shall in the prescribed format.
