Section 496(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)[ Notwithstanding anything contained in sub-section (1), where a person has failed to comply with the conditions of the bail bond as, regards the time and place of attendance, the Court may refuse to release him on bail, when on a subsequent occasion in the same case he appears before the Court or is brought in custody and any such refusal shall be without prejudice to the powers of the Court to call upon any person bound by such bond to pay the penalty thereof under section 514] [Section 496 numbered as sub-section (1) and sub-section (2) added by Act XXXVII of 1978, Section 67.].
