Section 9(1) in The Succession Certificate Act, 1977
(1)The District Court shall in any case in which it proposes to proceed under section 7, sub-section (3) or sub-section (4), and may, in any other case, require, as a condition precedent to the granting of a certificate, that the person to whom it proposes to make the grant shall give to the Judge of the Court, to ensure for the benefit of the Judge for the time being, a bond with one or more surety or sureties, or other sufficient security, for rendering an account debts and securities received by him and for indemnity of persons who may be entitled to the whole or any part of those debts and securities.
