(1)The Government may remit the whole or part of the sentence of a person sentenced to imprisonment for an offence under any Act, on such person entering into a bond with one or more sureties, in such amount and for such period as the Government may direct, to be of good behaviour and to observe such condition as to residence or otherwise, as the Government may impose.(2)The provisions of Sections 126, 126-A, 514, 514-A, 514-B and 515 of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1074).] shall, so far as may be, apply in the case of sureties offered and bonds given under this section as if they had been offered and given under Chapter VIII of the said Code :Provided that if any person required under Section 126-A or 514-A of the said Code to furnish fresh sureties, fails to furnish the same, the Government may cancel the order passed under sub-section (1) and order that such person shall serve the whole or so much of his unexpired sentence as the Government may direct.(3)If any person released under sub-section (1) fails to observe the conditions of his bond, the Government may direct that he be re-arrested and sent to prison to serve the whole or such part of his unexpired sentence as it may direct, in addition to any proceedings that may be taken against him or his surety or sureties in respect of such bond under the said Code.
