Section 513 in The Code of Criminal Procedure, 1989 (1933 A. D.)
513. Deposit instead of recognizance.
- When any person is required by any Court or Officer to execute a bond, with or without sureties, such Court or officer may, except in the case of a bond for good behaviour permit him to deposit a sum of money or Government-promissory-notes to such amount as the Court or officer may fix, in lieu of executing such bond.
