Section 11(2) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
(2)A Court taking cognizance of an offence punishable [under subsection (3) of section 4-A or] [Inserted by Act XIX of 1962.] under sub-section (1) or under sub-section (3) of section 6, or under section 7, may 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 and remit to the Court such sum not exceeding [one hundred rupees] [Substituted Act XIX of 1962.] and in the case of an offence punishable under section 7, also such sum on account of the tax due from him, as the Court may specify.
