Section 22 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
22. Procedure on apology.
- (i) If at any time during the pendency of the proceedings and thereafter before the execution of the sentence, the contemner tenders an apology, the same shall be placed for orders of the Tribunal at once, with the records of the case :(ii)If the Tribunal accepts the apology, further proceedings shall be dropped and the warrant, if any issued, shall be recalled by an order in Form 'VI'.
