Section 366 in High Court of Chhattisgarh Rules, 2005
366.
(1)Reference under section 15 (2) of the Act may be made by subordinate Courts either suo motu or on an application received by it.(2)Before making a reference the subordinate Court shall conduct a preliminary enquiry by issuing a show cause notice accompanied by copies of relevant documents, if any, to the contemner and after receiving the reply, if any, of the show-cause notice the Subordinate Court shall write a concise reasoned order of reference indicating why contempt appears to have been committed.
