Section 14 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
14. Plea bargaining.
- A person accused of an offence under this Act, may file an application for plea bargaining in the Court in which such offence is pending for trial and the provisions of Chapter XXI-A of the Code of Criminal Procedure, 1973 (2 of 1974) shall be applicable in this regard.
