(1)A Court taking cognizance of an offence punishable under clause (v) of section 131, for contravention of a rule or order made under clause (b) or (c) of sub-section (1) of section 33, 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 such sum, not exceeding twenty five rupees, as the Court may specify.
