Section 3 in Contempt of Courts (Patna High Court) Rules
3.
(i)Every petition for initiation a proceeding for civil contempt with the meaning of the Act shall be registered as Miscellaneous Judicial Case whereas petitions for initiating proceedings for criminal contempt shall be registered as Original Criminal Miscellaneous Cases.(ii)In every such petition the State of Bihar shall be made a respondent.(iii)Every such petition shall contain -(a)name, description and place of residence of the petitioner or petitioners and of person or persons charged;(b)nature of the 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 case;(c)if a petition has previously been made by him on the same facts, the petitioner shall give the details of the petition previously made and shall also indicate the result thereof;(iv)The petition shall be supported by an affidavit;(v)Where the petitioner relies upon a document or documents in his possession or power, he shall file such document or documents or true copies thereof with the petition;(vi)No court-fee shall be payable on the petition, and on any document filed in the proceeding.
