Section 13(b) in The Contempt Of Courts (Cat) Rules, 1992
(b)if the respondent does not admit that he has committed contempt, the Tribunal may-(i)if it is satisfied that there is a prima facie case proceed to frame the charges in Form No. III (subject to modification or addition by the Tribunal at any time); or(ii)drop the proceedings and discharge the respondent, if it is satisfied that there is no prima facie case, or that it is not expedient to proceed;
