Section 353(1) in The High Court of Chhattisgarh Rules, 2007
(1)Every notice issued by the High Court to the contemner shall be accompanied by a copy of motion, petition or reference, as the case may be, together with the copies of affidavits, if any, or other documents forming the basis of the action in Form No. 1 appended to this Part (F) of these Rules.
