Section 21(1) in Karnataka Traffic Control Act, 1960
(1)A court taking cognizance of an offence under this Act may state upon the summons to be served on the accused person that he,-(a)may appear by a legal practitioner 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 and remit to the court such sum as the court may specify.
