Section 158 in High Court of Chhattisgarh Rules, 2005
158.
Whenever notice is ordered to be issued to any party at the expense of any other party, the latter shall pay the necessary process fees within the time staled in the order, or if no such time stated, within 15 days and shall, at the same time supply as many copies of memorandum of appeal, revision or petition along with annexures and affidavit filed in support of them and in case of second appeal the substantial question or questions of law on which the same is admitted as there arc persons to be served :Provided that the time requisite for obtaining a certified copy of the order sheet containing the substantial question or questions of law on which a second appeal is admitted, will be further available for supplying copies thereof along with process fees.
