Section 13(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(2)If the offence is not compounded, within 15 days of the commission of offence, as provided under section 12 of this Act, the police officer in uniform shall present the complaint along with conviction slip in the court of Chief Judicial Magistrate or the Judicial Magistrate, having jurisdiction, who shall, thereafter, within 30 days of the commission of offence, proceed further under sub-section (1).
