Section 365 in High Court of Chhattisgarh Rules, 2005
365.
(1)Every petition, motion or, reference made under rule 3 shall contain in precise language the statement setting forth the facts constituting the contempt of which the person charged is alleged to the guilty and shall specify, the date or dates on which the contempt is alleged to have been committed.(2)When the petitioner relies upon any document or documents in his possession he shall file them along with the petition.(3)Every petition for taking action under the Act, shall be supported by an affidavit and shall comply with the provisions of rules relating to filing procedure, documents, and affidavits provided in these Rules.
