Section 304(4) in High Court of Chhattisgarh Rules, 2005
(4)Requests and communications to be sent to Additional Registrar (Judl.). - (i) All requests under this Scheme and communications relating thereto, which are addressed to the Chief Justice, shall be presented to the Registrar (Judicial) of the High Court, who shall maintain a separate Register of such requests and communications.(ii)The Additional Registrar (Judicial) shall examine the memo of request and submit his report to the Chief Justice or to his designate, as the case may be, as to whether the request has been made in accordance with paragraph (2) and payment of Court fee in accordance with paragraph 10.
