Section 16 in Calcutta High Court Contempt of Courts Rules, 1975
16.
All petitions presented by the Advocate-General and all petitions presented by any other person under section 15 of the Act shall be moved before the Bench presided over by the Chief Justice or by such other Bench as the Chief Justice may from time to time appoint.All matters relating to contempt of subordinate courts, brought or coming to the Notice of this Court shall be dealt with by the Bench presided over by the Chief Justice or by such other Bench as the Chief Justice may from time to time appoint.
