Section 6 in Contempt of Courts (Patna High Court) Rules
6.
Every petition for initiating a contempt proceeding shall be posted before a Bench of the Court for preliminary hearing and for orders as to issue of notices except petition in respect of civil contempt which relate to orders or directions passed by a Judge of this Court which shall be listed for preliminary hearing and orders as to issue of notice before a Judge of this Court. Upon such preliminary hearing the Court, if satisfied that no prima facie case has been made out for issue of notice, may dismiss the petition, and is not so satisfied direct that notice of the petition be issued to the contemner.
