(2)The provisions of Sections 126, 126-A, 514, 514-A, 514-B and 515 of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1074).] shall, so far as may be, apply in the case of sureties offered and bonds given under this section as if they had been offered and given under Chapter VIII of the said Code :Provided that if any person required under Section 126-A or 514-A of the said Code to furnish fresh sureties, fails to furnish the same, the Government may cancel the order passed under sub-section (1) and order that such person shall serve the whole or so much of his unexpired sentence as the Government may direct.
