Section 4 in The Rules To Regulate Proceedings For Contempt Of The Supreme Court, 1975
4.
(a)Every petition under rule 3(b) or (c) shall contain(i)the name, description and place of residence of the petitioner or petitioners and of the persons charged;(ii)nature of the contempt alleged, and such material facts, including the date or dates of commission of the alleged contempt, as may be necessary for the proper determination of the case;(iii)if a petition has previously been made by him on the same facts, the petitioner shall give the details of the petition previously made and shall also indicate the result thereof;(b)The petition shall be supported by an affidavit.(c)Whether the petitioner relies upon a document or documents in his possession or power, he shall file such document or documents or true copies thereof with the petition.(d)No Court-fee shall be payable on the petition, and on any documents filed in the proceedings.
