Section 364 in High Court of Chhattisgarh Rules, 2005
364.
(1)Every petition for initiating proceedings under the Act shall be registered either as Contempt Petition (Criminal) or as Contempt Petition (Civil). Contempt Petition (Criminal) shall be heard and decided by a Division Bench and Contempt Petition (Civil) shall ordinarily be heard and decided by appropriate Single Bench.(2)Notice of every Contempt Petition (Criminal) shall be issued to the Advocate General.(3)In a proceeding initiated by petition, the initiator shall be described as petitioner and the cause title shall be as follows : -In Re...................(name, description etc. of contemner).
