Section 11 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
11. Release on bail.
- (i) Where an alleged contemner appears or is produced, while in custody at any stage of proceedings before the Tribunal and is required to give bail, such persons shall be released on bail, on a bond for such sum of money as the Tribunal thinks fit/sufficient, with or without sureties, on condition that such person shall attend, at the time and place mentioned in the bond and shall continue to attend until otherwise directed by the Tribunal :Provided that, the Tribunal may, if it thinks instead of taking bail from such person, release him on his executing a bond without sureties for his attendance as aforesaid or without such a bond.(ii)Notwithstanding anything contained in sub-rule (i), where a person fails to comply with the conditions of the bail bond as regards the time, place and attendance, the Tribunal may refuse him bail on subsequent occasion in the same case when he appears before the Tribunal or brought in custody and such refusal shall be without prejudice to the powers of the Tribunal to call upon any such person bond by such bond to pay penalty thereon.(iii)The provisions of sections 436 to 450 of the Code of Criminal Procedure, 1973 (Act II of 1974) shall apply to all the bonds executed under these rules.
