Section 514(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Whenever it is proved to the satisfaction of the Court by which a bond under this Code has been taken, or of the Court of Magistrate of the first class ;or, when the bond is for appearance before a Court, to the satisfaction of such Court ;that such bond has been forfeited, the Court shall record the grounds of such proof, and may call upon any person bound by such bond to pay the penalty thereof, or to show cause why it should not be paid.
