9. Act not to imply enlargement of scope of contempt- Nothing contained in this Act shall be construed as implying that any disobedience, breach, publication or other act is punishable as contempt of court which not be so punishable apart from this Act.

COMMENTS

The scope of contempt of courts has not been enlarged. What was not contempt so far is not contempt of court even now. The contempt of court should not be resorted to only for the purpose of enforcing interpretive rights; State of West Bengal v.N.N. Bagchi, AIR 1966 SC 447.