Section 10 in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
10. Publication of voters list for inviting claims and objections.
(1)As soon as the voters list is ready, the Registration Officer shall give a public notice inviting -claims for inclusion of names in the list and objections to any entry therein, in such form as may be prescribed by the Commission and shall get the notice displayed on the notice board in the office of:(a)Registration Officer,(b)Gram Panchayat, concerned and(c)Janpad Panchayat within which the Gram Panchayat lies.(2)The notice under sub-rule (1) shall specify the period during which and the offices at which objections or claims may be lodged.(3)Simultaneously with the publication of notice under sub-rule (1), the Registration Officer shall make available a copy of the voters list for inspection of public, free of charge, for a period of atleast five days from the day of publication of the notice, during office hours at his office and at the office of the Gram Panchayat concerned.(4)Copy of the voters' list may be supplied to any person on payment of such fee as may be fixed by the Commission by a General or Special Order.
