Section 19 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
19. Procedure at Forfeiture of the Bond.
- If any bond, given for the appearance of an accused is forfeited due to the absence of the accused, the Administrative Tribunal may, after giving opportunity to the accused or the surety, as the case may be, levy the whole or any part of the amount mentioned in the bond as penalty and direct the same to be recovered, as if it were a fine imposed on the accused under the Code.
