Section 364(1) in High Court of Chhattisgarh Rules, 2005
(1)Every petition for initiating proceedings under the Act shall be registered either as Contempt Petition (Criminal) or as Contempt Petition (Civil). Contempt Petition (Criminal) shall be heard and decided by a Division Bench and Contempt Petition (Civil) shall ordinarily be heard and decided by appropriate Single Bench.
