(1)Any Magistrate taking cognizance of an offence punishable under section 72, 77 & 78 may state upon the summons to be served on the accused person that he 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 a sum as the court may specify.(2)Where an accused person pleads guilty and remits the sum specified in sub-section (1), no further proceedings in respect of the offence shall be taken against him.
