Section 17A(1) in The M.P. Industrial Employment (Standing Orders) Act, 1961
(1)A Labour Court taking cognizance of an offence under sub-section (2) or (3) of Section 17 shall state upon the summons to be served on the accused person that he-(a)may appear by pleader and not in person; or(b)may, by a specified date prior to the hearing of the charge, plead guilty to the charge by registered letter acknowledgement due and remit to the Labour Court such sum as the Court may, subject to the maximum limit of fine prescribed for the said offence, specify.
