Section 202(2) in High Court of Chhattisgarh Rules, 2005
(2)A person who is not a party to a proceeding may be granted certified copy of such a document only if the Registrar (Judicial) or any other officer so authorized in that behalf on being satisfied about the sufficiency and bona fides of the grounds or reasons on which the applicant requires the copy, directs that such copy be furnished. Every application made by such person shall be accompanied by the affidavit of such person specifying the grounds or reasons on which the copy is required.
