Section 514B in The Code of Criminal Procedure, 1989 (1933 A. D.)
514B. Bond required from a minor.
- When the person required by any Court or officer to execute a bond is a minor, such Court or officer may accept, in lieu thereof, bond executed by a surety or sureties only.[515. Appeal from, and revision of orders under section 514. - All orders passed under section 514 by any Magistrate shall be appealable to the Sessions Judge, or, if not so appealed, may be revised by him.] [Section 515 substituted by Act XL of 1966.]
