Section 160 in High Court of Chhattisgarh Rules, 2005
160.
(I)Process fees must be paid in Court fee stamps and not in cash. The stamps must be affixed to a memorandum to be written on a sheet of paper. The memorandum shall state the number and class of the proceeding, the value of the claim in appeal, the value of the Court-fee stamp attached, details of the processes to be issued, and particulars and full address of the parties on whom the notices are to be served. If the address so given is registered address within the meaning of Order VII, rule 19 and Order VIII, rule 11 of the Code of Civil Procedure, the letters "R.A." shall be placed before the address.(2)If the memorandum be an application for issue of a process, it must, in addition to the requisite stamp for the process fee, bear such stamp as are necessary for its own validity.(3)The receiving official should acknowledge submission of process fee on the duplicate form, after verifying that the memorandum of appeal, petition, revision etc. presented with the process fee are in order.
