43. Procedure in case of default of persons admitted to bail to appear before Abkari Inspector.
- When by reason of default of appearance of a person bailed to appear before an Abkari Inspector such officer is of opinion that proceedings should be had to compel payment of the penalty or penalties mentioned in the bond of the person bailed or of the surety or sureties, he shall forward the bond to the Magistrate having jurisdiction to try the offence of which the person bailed was accused and the Magistrate shall proceed to compel payment of the penalty or penalties in the manner provided by the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted firstly by Act 10 of 1967, again substituted by Act 16 of 1997.] for the recovery of penalties in the like case of default of appearance by a person bailed to appear before his own Court.
