Section 10 in The Bengal Criminal Law Amendment Act, 1930
10. Power to suspend operation of orders under section 2
(1)When an order under sub-section (1) or section 2 has been made against a person, the State Government may at any time, without conditions or upon any conditions which such person accepts, direct the suspension or cancellation of such order.(2)It any condition on which an order has been suspended or cancelled is in the opinion of the State Government not fulfilled, the State Government may revoke the suspension or cancellation, and thereupon the person in whose favour such suspension or cancellation was made may, if at large, by arrested by any police officer without warrant, and the order under sub-section (1) of section 2 shall be deemed to be in full force,(3)If the conditions on which such suspension or cancellation has been made include the execution of a bond with on without sureties, the State Government may at once proceed to recover the penalty of such bond.(4)A Presidency Magistrate or 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 State 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 of such warrant the provisions of sub-sections (3) and (4) of section 514 of the Code of Criminal Procedure, 1898, (Act V of 1898) shall apply to such recovery.
