Section 206(1) in The Code of Criminal Procedure, 1973
(1)If, in the opinion of a Magistrate taking cognizance of a petty offence, the case may be summarily disposed of under section 260, [or Section 261] [Inserted by Act 25 of 2005, Section 20 (w.e.f. 23-6-2006).] the Magistrate shall, except where he is, for reasons to be recorded in writing of a contrary opinion, issue summons to the accused requiring him either to appear in person or by pleader before the Magistrate on a specified date, or if he desires to plead guilty to the charge without appearing before the Magistrate, to transmit before the specified date, by post or by messenger to the Magistrate, the said plea in writing and the amount to fine specified in the summons or if he desires to appear by pleader and to plead guilty to the charge through such pleader, to authorise, in writing, the pleader to plead guilty to the charge on his behalf and to pay the fine through such pleader :Provided that the amount of the fine specified in such summons shall not exceed [one thousand rupees]. [Substituted by Act 25 of 2005, Section 20, for "one hundred rupees" (w.e.f. 23-6-2006).]
