Section 215 in High Court of Chhattisgarh Rules, 2005
215.
The defect including that of shortage of fee, if any, found on scrutiny, unless enquired into and cured shall be notified periodically by way of a list of such defective applications, giving the numbers assigned to those applications and by displaying such list on the notice board meant for the same. If the defect is not cured within next ten days of such notification of the defective application, the In-charge of the Copying Section shall notify the application for return to the applicant or his counsel, at his expense along with charges deposited, if any. In case, the applicant or his Counsel fails to take it back, it shall be lodged by the Registrar (Judicial)/Deputy Registrar concerned.
