Section 234 in High Court of Chhattisgarh Rules, 2005
234.
(1)The application shall state -(a)the name, description and address of the applicant claiming to be entitled to the money;(b)the capacity in which such applicant claims to be entitled to the money;(c)the cause, appeal, matter or proceeding in which, or the date of the order under which, the money to which the application relates was paid into the Court and the date and number of the deposit; and(d)the precise amount for the payment of which an order is applied for.(2)When the applicant desires that the money shall be paid out of Court on his behalf to any other person, the application shall state in clear language that the applicant desires that the money may be paid out on his behalf to such other person and shall state the name, description and address of such other person.
