Section 13(1) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(1)The Judicial Magistrate taking cognizance of any offence under this Act, shall state upon the summons to be served on the accused person that he-(a)may appear by pleader or in person; or(b)may, by specified date prior to the hearing of the charge, plead guilty to the charge and remit to the Court, by money order, the fine specified for the offence, and the plea of the guilt indicated in the money order coupon itself.
