Section 12(2) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(2)Subject to sub-section (1), whoever contravenes any of the provision's of this Act, shall be punishable with a fine of Rs. 3000 or undergo simple imprisonment of 15 days, in default thereof:Provided that a police officer in uniform not below the rank of Sub-Inspector may compound the offence on the spot for a compounding fee of Rs. 1500.
