Section 381(43) in High Court of Chhattisgarh Rules, 2005
(43)Proof in solemn form. - The party opposing a will may, with his affidavit give notice to the party setting up the Will that he merely insists upon the Will being proved in solemn force of law, and only intends to cross-examine the witnesses produced in support of the will, and he shall thereupon be at liberty to do so, and shall not, in any event be liable to pay the cost of the other side, unless the Court shall be of opinion that there was no reasonable ground for opposing the Will.
