(1)When it is alleged, or appears to the Supreme Court or the High Court upon its own view, that a person has been guilty of contempt committed in its presence or hearing, the Court may cause such person to be detained in custody, and, at any time before the rising of the Court, on the same day, or as early as possible thereafter, shall—(a)cause him to be informed in writing of the contempt with which he is charged;(b)afford him an opportunity to make his defence to the charge;(c)after taking such evidence as may be necessary or as may be offered by such person and after hearing him, proceed, either forthwith or after adjournment, to determine the matter of the charge; and(d)make such order for the punishment or discharge of such person as may be just.
