Section 24 in The Assam Criminal Law (Amendment) Act, 1934
24. Power to suspend operation of order under Section 16.
(1)When an order under sub-section (1) of Section 16 has been made against a person, the appropriate Government may at any time, without conditions or upon any conditions which such person accepts, direct the suspension or cancellation of such order.(2)If any condition on which an order has been suspended or cancelled is in the opinion of the appropriate Government and fulfilled, the appropriate Government may revoke the suspension or cancellation, and thereupon the person in whose favour the suspension or cancellation was made may, if at large, be arrested by any police officer without warrant, and the order under sub-section (1) of Section 16 shall be deemed to be in full force.(3)If the conditions on which such suspension or cancellation has been made include the execution of a bond with or without sureties, the appropriate Government may at once proceed to recover the penalty of such bond.A Magistrate of the first class shall, in default of payment of such penalty issue, on application made in this behalf by an officer of the appropriate Government specially empowered, a warrant for the attachment and sale of the movable property belonging to the defaulter or his estate if he be dead. On the issue the provisions of sub-sections (3) and (4) of Section 514 of the Code shall apply to such recovery.
