Section 1A in Calcutta High Court Contempt of Courts Rules, 1975
1A.
In these Rules, unless it is repugnant to the subject or context, the words and expressions 'Act', 'Court' shall mean respectively the Contempt of Courts Act, 1971 and the High Court. The "Form" shall mean the Forms mentioned in the Appendix to the Rules."Civil Contempt" and "Criminal Contempt" shall have the same meaning as in the definitions in the Contempt of Courts Act, 1971.
