Section 6 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
6. Form of Petition.
- Every petition under rule 5 shall be in a paper book form and shall contain :-(i)name, description and place of residence of the petitioner or petitioners and of the person or persons charged ;(ii)nature of contempt alleged and such material facts including the date or dates of the commission of the alleged contempt, as may be necessary for the proper determination of the petition;(iii)if a petition has previously been made by him on the same facts, the petitioner shall given details of the petition previously made and shall indicate the result thereof;(iv)the petition shall be supported by an affidavit;(v)where the petitioner relies upon document in his possession, or power, he shall file such documents or true copies thereof with the petition.(vi)no fee shall be payable on a petition or any document filed in the proceedings; and(vii)the petitioner shall file three copies of the petition in paper book form. Where the number of respondents in more then one equal number of extra paper books shall be filed.
