Section 48(11) in High Court of Chhattisgarh Rules, 2005
(11)At the conclusion of each case, the court shall pass such orders for the refund or disposal of the security in deposit as it may consider necessary. When the court fails to make an order, the part)' claiming to be entitled to the refund or payment shall make a stamped application for the purpose and it shall be laid before the court for orders in motion.B : Habeas Corpus
