Section 5 in Contempt of Courts (Patna High Court) Rules
5.
Every motion made by the Advocate-General under Section 15 of the Act shall state the allegations of the facts and the view of the motion maker that in relation to those facts contempt appears to have been committed of which courts should take cognizance and take further action. The motion should contain sufficient material to indicate why the Advocate-General is inclined to move the Court.
