Section 334 in Rules of the High Court of Judicature for Rajasthan, 1952
334. Paper-book in a contempt of Court case.
- In a case of contempt of Court, copies to be included in the paper-book, shall, as nearly as may be, be of the following papers, namely-(i)application or report or order with relevant annexures, if any, upon which the notice was issued, and(ii)the order directing issue of notice.Copies of the following papers shall be added to the paper-book from time to time as occasion arises, namely-(a)affidavits filed in the case;(b)orders passed by the Court.
