Section 7 in The Uttar Pradesh First Offenders Probation Act, 1938
7. Procedure in case of offender failing to observe conditions of release
(1)If the court before which the offender is bound by his bond under Section 4 to appear for sentence when called upon, or any court which could have dealt with the offender in respect of his original offence, has reason to believe that the offender has failed to observe any of the conditions of the bond executed by him, it may issue a warrant for his apprehension or may, if it thinks fit, issue a summons to the offender and his sureties, if any, requiring him or them to attend before it at such time as may be specified in the summons.(2)The court before which an offender is so brought or appears may either remand him to custody until the case is concluded or admit him to bail, with or without sureties, to appear on the date of hearing.(3)If the court, after hearing the case, is satisfied that the offender has failed to observe any of the conditions of the bond executed by him, it may forthwith,--(a)sentence him the original offence, or(b)without prejudice to the continuance in force of the bond or bonds, impose upon him, in respect of the first such failure, a penalty not exceeding the amount of fine which may be imposed for the original offence but in no case exceeding fifty rupees.(4)If a penalty imposed under clause (b) of sub-section (3) is not paid within such period as the court may, from time to time fix, the court, instead of realizing the penalty, may sentence the offender for the original offence.
