Section 124(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)Whenever any person has been imprisoned for failing to give security under this Chapter, the District Magistrate [or Chief Judicial Magistrate] [Inserted by Act XL of 1966.] may (unless the order has been made by some Court superior to his own) make an order reducing the amount of the security or the number of sureties or the time for which security has been required.
