27. Surety to be liable in the same manner as principal.
- The surety or sureties of such officer or other person as is aforesaid, [**] [The words and letter 'who may enter into a bond, in the form of Schedule B,' were omitted by the Adaptation of Indian Laws Order in Council.] shall be liable to be proceeded against jointly and severally in the same manner as his or their principal is liable to be proceeded against, in case of default, and notwithstanding such principal may be so proceeded against:Extent of liability. - Provided always that in any case of failure to discharge or make good any sum of money due to the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] or to produce any property of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] of ascertained value no greater sum than is sufficient to cover any loss or damage which the [[State] [The words 'Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may actually sustain by the default of the principal shall be recovered from the surety or sureties as the amount which may be due from such surety or sureties under the terms of the security bond executed by him or them:Sureties not liable to imprisonment, if penalty be paid. - And provided also that the said surety or sureties shall in no case be liable to imprisonment in default of producing public papers or property, if he or they pay into the Government treasury the whole or such part of the penalty named in the bond as may be demanded.
