Section 15 in Contempt of Courts (Patna High Court) Rules
15.
(i)Reference under Section 15(2) of the Act may be made by a subordinate court either suo motu or on application received by it.(ii)Before making a reference the subordinate court shall hold a preliminary enquiry by issuing show-cause notice accompanied by copies of the relevant documents, if any, to the contemner and after hearing him the subordinate court shall write a concise reasoned order of reference indicating why contempt appears to have been committed.
