Section 10 in The Contempt Of Courts (Cat) Rules, 1992
10. Appearance of the respondent .-Unless ordered otherwise by the Tribunal, whenever a notice is issued under these rules, the respondent shall appear in person in the case of "criminal contempt" and in person or through an advocate in the case of "civil contempt", at the time and place specified in the notice and continue to attend on subsequent dates to which the petition is posted.
