Section 13 in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
13. Summary disposal of cases.
(1)The Judicial Magistrate taking cognizance of any offence under this Act, shall state upon the summons to be served on the accused person that he-(a)may appear by pleader or in person; or(b)may, by specified date prior to the hearing of the charge, plead guilty to the charge and remit to the Court, by money order, the fine specified for the offence, and the plea of the guilt indicated in the money order coupon itself.(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).(3)The Court after having convicted the accused person of an offence under this Act, shall send the conviction slip to the District Magistrate concerned for taking further necessary action.
