Section 381(40) in High Court of Chhattisgarh Rules, 2005
(40)When caveat is entered before application for grant is filed. - Where an application for grant of probate or letters of administration with or without the Will annexed is presented after a caveat has been filed, the Registrar shall forthwith issue notice to the caveator, calling upon him to file his affidavit or affidavits in support of his caveat within fourteen days from the service of such notice.
