Section 9 in The Rules To Regulate Proceedings For Contempt Of The Supreme Court, 1975
9.
Unless otherwise ordered by the Court, seven copies of the paper book shall be prepared in the Registry, one for the petitioner, one for the opposite party and the remaining for the use of the Court. The paper book in the case shall be prepared at the expense of the Central Government and shall consist of the following documents:(i)petition and affidavits filed by the petitioner;(ii)a copy of, or a statement relating to, the objectionable matter constituting the alleged contempt;(iii)reply and affidavits of the opposite party;(iv)documents filed by the parties;(v)any other document which the Registrar may deem fit to include.
