Section 2(5) in The Bihar Maintenance of Public Order Act, 1949
(5)[] [Sub-sections (8), (9), (10), (11), (12), (13), (14), (15) and (16) re-numbered as sub-sections (5), (6), (7), (8), (9), (10), (11), (12) and (13) respectively by Bihar Act 20 of 1951.] Whenever it is provided to the satisfaction of the Court of a Magistrate of the first class that such bond has been forfeited, the Court shall record the grounds of such proof, and may call upon any person bound by such bond to pay the penalty thereof, or to show cause why it should not be paid.
