Section 2(11) in The Bihar Maintenance of Public Order Act, 1949
(11)[] [Sub-sections (8), (9), (10), (11), (12), (13), (14), (15) and (16) re-numbered as sub-sections (5), (6), (7), (8), (9), (10), (11), (12) and (13) respectively by Bihar Act 20 of 1951.] If any surety to a bond becomes insolvent or dies, or if any bond is forfeited under provisions of [sub-section (4)] [Substituted by Bihar Act 20 of 1951 for the words & figures 'sub-section (7)'.], any Magistrate of the first class may order the person from whom such bonds was demanded to give another surety or as the case may be, to enter into a fresh bond in accordance with the directions of the original order, and if such surety is not given or a fresh bond is not furnished, such Magistrate may proceed as if there had been a default in compliance with the original order.
