Section 464(2) in Bharatiya Nagarik Suraksha Sanhita, 2023
(2)The provisions of sub-section (1) shall be applicable also in any case in which an order for the payment of money has been made on non-recovery of which imprisonment may be awarded and the money is not paid forthwith; and, if the person against whom the order has been made, on being required to enter into a bond such as is referred to in that sub-section, fails to do so, the Court may at once pass sentence of imprisonment.[Similar to Section 424 from Old CrPC-Also Refer]
