Section 24(3) in The Assam Criminal Law (Amendment) Act, 1934
(3)If the conditions on which such suspension or cancellation has been made include the execution of a bond with or without sureties, the appropriate Government may at once proceed to recover the penalty of such bond.A Magistrate of the first class shall, in default of payment of such penalty issue, on application made in this behalf by an officer of the appropriate Government specially empowered, a warrant for the attachment and sale of the movable property belonging to the defaulter or his estate if he be dead. On the issue the provisions of sub-sections (3) and (4) of Section 514 of the Code shall apply to such recovery.
