Section 389(6) in High Court of Chhattisgarh Rules, 2005
(6)The duly accredited representative of an approved Newspaper/ Electronic Media shall not interact with a lawyer seeking comments on a case pending before the High Court. He shall not seek comments or obtain photographs from a lawyer to be published in connection with cases which he had been engaged or concerned, as the same is not permitted under the Bar Council of India Rules.C. : Rules for Eligibility for Accreditation to a Journalist or Representative of News paper
