Section 17A in The M.P. Industrial Employment (Standing Orders) Act, 1961
17A. [ Summary disposal of cases. [Inserted by M.P. Act No. 18 of 1967.]
(1)A Labour Court taking cognizance of an offence under sub-section (2) or (3) of Section 17 shall state upon the summons to be served on the accused person that he-(a)may appear by pleader and not in person; or(b)may, by a specified date prior to the hearing of the charge, plead guilty to the charge by registered letter acknowledgement due and remit to the Labour Court such sum as the Court may, subject to the maximum limit of fine prescribed for the said offence, specify.(2)Where an accused person pleads guilty and remits the sum in accordance with the provisions of sub-section (1), no further proceedings in respect of the offence shall be taken against him.(3)Nothing contained in this section shall apply to :(a)continuing offence under sub-section (2) and clause (b) of sub-section (3) of Section 17;(b)the previously convicted person under clause (a) of sub-section (3) of Section 17.]
