Section 383(21) in High Court of Chhattisgarh Rules, 2005
(21)Except where the child is an orphan, destitute or abandoned child whose biological parents are not known, in all other cases the agency processing such an application should take from the biological parents a document of surrender duly signed by the biological parents and attested by at least two respective persons. The Biological parents should not have surrendered the child before its birth or within a period of three months from the date of birth.
