Section 373 in High Court of Chhattisgarh Rules, 2005
373.
(1)Any person charged with contempt, other than a contempt referred to in section 14. may file an affidavit in support of his defence on the date fixed for his appearance or on such other date as may be fixed by the Court in that behalf.(2)If such person pleads guilty to the charge, his plea shall be recorded and the Court may, in its discretion, convict him thereon and commit him to prison under warrant as per Form No. Ill appended to these Rules.(3)If such person refuses to plead or does not plead, or claims to be tried or the Court does not convict him on his plea of guilt, it may determine the matter of the charge either on the affidavits filed or after taking such further evidence as it deems fit.
