Section 122(1) in The Code of Criminal Procedure, 1973
(1)(a)If any person ordered to give security, under section 106 or section 117, does not give such security on or before the date on which the period for which such security is to be given commences, he shall, except in the case next hereinafter mentioned, be committed to prison, or, if he is already in prison, be detained in prison until such period expires or until within such period he gives the security to the Court or Magistrate who made the order requiring it.(b)If any person after having executed a [bond with or without sureties] [Substituted by Act 25 of 2005, Section 15, for "bond without sureties" (w.e.f. 23-6-2006).] for keeping the peace in pursuance of an order of a Magistrate under section 117, is proved to the satisfaction of such Magistrate or his successor-in-office, to have committed breach of the bond, such Magistrate or successor-in-office may, after recording the grounds of such proof, order that the person be arrested and detained in prison until the expiry of the period of the bond and such order shall be without prejudice to any other punishment or forfeiture to which the said person may be liable in accordance with law.
