Section 9 in Contempt of Courts (Patna High Court) Rules
9.
The Court may, in appropriate cases, before initiating proceeding for contempt against the contemner issue notices to such contemner directing him to show cause as to why a proceeding for contempt be not initiated against him. In such cases, it shall not be necessary for the alleged contemner to be present in Court and question of initiating a proceeding for contempt shall be considered on the basis of the show cause filed.
