Section 2(2) in Calcutta High Court Contempt of Courts Rules, 1975
(2)Proceedings in connection with a criminal contempt may be initiated-(a)on a motion of the High Court in respect of a contempt committed upon its own view under section 14 of the Act; or(b)on its own motion by the High Court under section 15(1) of the Act; or(c)on a motion founded on a petition presented by the Advocate General under section 15(1)(a) of the Act; or(d)on a motion founded on a petition presented by any other person with the consent in writing of the Advocate-General under section 15(1)(b) of the Act; or(e)on a reference made to the High Court by the subordinate courts under section 15(2) of the Act, containing the following particulars-(a)a brief statement of the case;(b)the particulars of the contumacious acts;(c)name, address and other particulars of the respondents along with the copies of the papers relating to contumacious acts.
