Section 5 in The Contempt Of Courts (Cat) Rules, 1992
5. Content of the petition .-The petition shall set out the following particulars:-
(i)(a)Name (including as far as possible the name of the father/mother/husband) age, occupation and address of-(i)the petitioner; and(ii)the respondent.If the alleged contemner is an officer, he shall be described by name and designation;(b)provisions of the Act invoked and the nature of the contempt, "civil" or "criminal";(c)the grounds and material facts constituting the alleged contempt including the date of alleged contempt, divided into paragraphs, numbered consecutively, alongwith supporting documents or certified/photostat (attested) copies of the originals thereof;(d)the nature of the order sought from the Tribunal;(e)if a petition has previously been made by him on the same facts, the details, particulars and the result thereof;(f)the petition shall be supported by an affidavit verifying the facts relied upon except when the motion is by the Attorney-General or the Solicitor-General or the Additional Solicitor-General;(g)every petition shall be signed by the petitioner and his Advocate, if any, and shall show the place and date;(h)draft charges shall be enclosed in a separate sheet;(i)in the case of "civil contempt" certified copy of the judgment, decree, order, writ or undertaking alleged to have been disobeyed shall be filed alongwith the petition;(j)where the petitioner relies upon any other document/s in his possession, or power, he shall file them alongwith the petition.(ii)In the case of "criminal contempt" of the Tribunal other than a contempt referred to in section 14 of the Act, the petitioner shall state whether he has obtained the consent of the Attorney-General or the Solicitor-General or the Additional Solicitor-General and if so, produce the same, if not the reasons thereof.(iii)The petitioner shall file three complete sets of the petition including the annexures in paper book form, duly indexed and paginated. Where the number of respondents is more than one, equal number of extra paper books shall be filed.(iv)No fee shall be payable on a petition or any document filed in the proceedings.
