Section 14 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
14. Objections of the alleged contemner.
- When the alleged contemner appears in person or through an advocate, he shall be called upon to file a statement of his objections if any, which may be in the form of an affidavit ;Provided that, when the alleged contemner is produced in custody he shall be questioned, whether he has received the notice and copies of the papers mentioned in rule 8, sub-rule(ii) or not, and if he has not received them, he shall be furnished copies thereof and granted sufficient time to file the statement of his objections -(a)The person alleged may file his reply duly supported by affidavit or affidavits alongwith document on which he relied;(b)No further affidavit or documents shall be filed except with the leave of the Tribunal.
