The Motor Vehicles Act, 1988
208. Summary disposal of
cases.
- The Court taking cognizance
of any offence (other than an offence which the Central Government may by rules
specify in this behalf) under this Act,--
- May, if the offence is an
offence punishable with imprisonment under this Act; and
- Shall, in any other case,
state upon the summons to be served on the accused person that he--
- May appear by pleader or in
person; or
- may, by a
specified date prior to the hearing of the charge, plead
guilty to the charge and remit to the Court, by money order,
such sum (not exceeding the maximum fine that may be imposed for the
offence) as the Court may specify, and the plea of guilt indicated in the
money order coupon itself:
Provided that the Court
shall, in the case of any of the offences referred to in sub-section (2),
state upon the summons that the accused person, if he pleads guilty,
shall so plead in the manner specified in clause (b) and shall forward his
driving licence to the Court with his letter containing such plea.
- Where the offence dealt
with in accordance with sub-section (1) is an offence specified by the Central
Government by rules for the purposes of this sub-section, the Court shall, if
the accused person pleads guilty to the charge and forward his driving licence to the Court with the letter containing his plea, make an endorsement of
such conviction on his driving licence.
- Where an accused
person pleads guilty and remits the sum specified and has complied with the
provisions of sub-section (1), or as the case may be, sub-sections (1) and
(2), no further proceedings in respect of the offence shall be taken against
him nor shall he be liable, notwithstanding anything to the contrary
contained in this Act, to be disqualified for holding or obtaining a licence
by reason of his having pleaded guilty.
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