 |
|
|
|
|
|
|
||||||||
|
 |
 |
|
|
||||||||||
|
|
|||||||||||||
 |
 |
|
||||||||||||
 |
|
|||||||||||||
|
||||||||||||||
The Bharatiya Nagarik Suraksha Sanhita, 2023 Form No. 31 Special Summons to a Person Accused of a Petty Offence (See section 229) To, ................... (Name of the accused) of............(address) WHEREAS your attendance is necessary to answer a charge of a petty offence .....................(state shortly the offence charged), you are hereby required to appear in person (or by an advocate) before................(Magistrate) of....................on the..................day of................... 20................, or if you desire to plead guilty to the charge without appearing before the Magistrate, to transmit before the aforesaid date the plea of guilty in writing and the sum of ................. rupees as fine, or if you desire to appear by an advocate and to plead guilty through such an advocate, to authorise such advocate in writing to make such a plea of guilty on your behalf and to pay the fine through such advocate. Herein fail not. Dated, this................. day of................. , 20 ............ .
(Note.-The amount of fine specified in this summons shall not exceed five thousand rupees.) ---------------    |
||||||||||||||
|
||||||||||||||
|
||||||||||||||
 |
|
|||||||||||||
 |
|
 |
|
|||||||||||
Back