Section 13 in The Contempt Of Courts (Cat) Rules, 1992
13. Hearing of the case and trial .-Upon consideration of the reply filed by the respondent and after hearing the parties,-
(a)if the respondent has tendered an unconditional apology after admitting that he has committed the contempt, the Tribunal may proceed to pass such orders as it deems fit;(b)if the respondent does not admit that he has committed contempt, the Tribunal may-(i)if it is satisfied that there is a prima facie case proceed to frame the charges in Form No. III (subject to modification or addition by the Tribunal at any time); or(ii)drop the proceedings and discharge the respondent, if it is satisfied that there is no prima facie case, or that it is not expedient to proceed;(c)the respondent shall be furnished with a copy of the charge framed, which shall be read over and explained to the respondent. The Tribunal shall then record his plea, if any;(d)if the respondent pleads guilty, the Tribunal may adjudge him guilty and proceed to pass such sentence as it deems fit;(e)if the respondent pleads not guilty, the case may be taken up for trial on the same day or posted to any subsequent date as may be directed by the Tribunal.
