- A Magistrate may refuse to accept any security offered or may reject any security previously accepted by him or by his predecessor under his Chapter on the ground that such surety is an unfit person for the purposes of the bond :Provided that before so refusing to accept or rejecting any such surety, he shall afford the person bound down and the surety an opportunity to show cause against proposed order, and either himself hold an inquiry into the fitness of the surety or cause such inquiry to be held and report to be made thereon by a Magistrate subordinate to him.
