(a)In every Court office a register in B.P. Form No. 106 shall be maintained, in which the names of mukhtears and pleaders who stand surety and the amount of their capacity shall be entered in alphabetical order. Several pages should be allotted to each surety. The register will be maintained by the senior Assistant Sub-Inspector under the supervision of the senior Sub-Inspector.(b)On the final disposal of a case, the entry concerned shall be crossed through by the officer maintaining the register.(c)When a surety's bond is forfeited, the police should object to his being allowed to stand further surety until the amount forfeited has been realised in full. If the bond of a surety is forfeited more than once, the Court officer should request the Magistrate not to accept further bonds from that surety,
