Section 136 in The Code of Criminal Procedure, 1989 (1933 A. D.)
136. Consequence of his failing to do so.
- If such person does not perform such act or appear and show cause [x x x] [Words omitted by Act XXXVII of 1978, Section 19, 20.], he shall be liable to the penalty prescribed in that behalf in section 188 of the Ranbir Penal Code, and the order shall be made absolute.
