95. If Magistrate certifies non-appearance of person pursuant to recognizance, sum acknowledged may be recovered as fine
If any person, upon entering into such recognizance as is by this Act authorized to be taken, do not afterwards appear pursuant to such recognizance, the Magistrate before whom he ought to have appeared shall certify the fact of such non-appearance on the back of the recognizance and thereupon the sum thereby acknowledged shall be recoverable in the manner provided by sections 64 and 67 to 70 of the Indian Penal Code and sections 386, 387 and 389 of the Code of Criminal Procedure, 1898 (Act XLV of 1860, Act V of 1898), for levying fines.
