Section 205A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)For the purposes of this section "petty offence" means any offence punishable only with fine not exceeding one thousand rupees, but does not include any offence so punishable under the Motor Vehicles Act, 1939 (4 of 1939) or under any other law which provides for convicting the accused person in his absence on a plea of guilty.
