Section 501 in The Code of Criminal Procedure, 1989 (1933 A. D.)
501. Power to order sufficient bail when that first taken is insufficient.
- If, through mistake, fraud or otherwise insufficient sureties have been accepted or if they afterwards become insufficient, the Court may issue a warrant of Arrest directing that the person released on bail be brought before it and may order him to find sufficient sureties, and, on his failing so to do, may commit him to jail.
