Section 314 in High Court of Chhattisgarh Rules, 2005
314.
The Rules of the High Court shall apply, in so far as they are not inconsistent with the Representation of the People Act, 1951 or the rules, if any, made thereunder or the Civil Procedure Code or these rules, in respect of all matters including processes and process fee issuance of orders, copies and copying fees, deposit and withdrawal of money, forms, affidavits, etc.
