Section 324(3) in Rules of the High Court of Judicature for Rajasthan, 1952
(3)Where an order has been made directing that notice be issued to any person to show cause why he should not be punished for contempt of Court, a date shall be fixed for hearing and notice thereof in the prescribed form given to the person concerned as also to the Government Advocate. The notice shall contain a substance of the allegations made against such person and require him to appear unless otherwise ordered in person before the Court at the time and on the date specified therein to show cause why he should not be punished for contempt of Court.
