The pending Challan can be viewed on the Virtual Court web portal, by using either of the following option:
- Mobile number
- Party name
- CNR
- Vehicle number
As soon as the violators are able to view their Challan on the portal of Virtual Court, the violator will click on “view” Button. The screen will show four options for adjudication of Challan. By selecting the option “I wish to contest the case”, the Challan will be automatically transferred to Digital Traffic Court.
After selecting “I wish to contest the case”, a message will pop up/display on the screen reflecting “Next Date of Hearing” and respective court details.
The violator himself/herself or through his/her counsel/advocate can appear virtually before the court by clicking the Video Conferencing link available on respective district court website.
As soon as the court imposes fine, the violator may visit https://pay.ecourts.gov.in/epay for payment of fine.
The causelist and order of the Challan can be viewed on https://services.ecourts.gov.in/ecourtindia_v6/
The violators may visit to https://services.ecourts.gov.in/ecourtindia_v6/ to view/get the pending status of their Challan.
The violator may visit to https://efiling-dl.ecourts,gov.in to submit Application/Document in the pending Challan online.