Section 7(3) in The Uttar Pradesh First Offenders Probation Act, 1938
(3)If the court, after hearing the case, is satisfied that the offender has failed to observe any of the conditions of the bond executed by him, it may forthwith,--(a)sentence him the original offence, or(b)without prejudice to the continuance in force of the bond or bonds, impose upon him, in respect of the first such failure, a penalty not exceeding the amount of fine which may be imposed for the original offence but in no case exceeding fifty rupees.
