Section 12 in The Uttar Pradesh First Offenders Probation Act, 1938
12. Effect of variation of bond on sureties
(1)When any condition in a bond is relaxed under the provisions of Section 11, the condition as so relaxed, and not the original condition, shall be binding on the sureties to the bond.(2)Where any condition in a bond is made more onerous under the provisions of Section 11 such condition shall not be binding in the more onerous form on any surety to the bond, unless he has accepted it in writing, but the condition in its original form shall continue to bind the surety who has not accepted the condition in its more onerous form.(3)Where any additional condition is imposed under the provisions of Section 11, such additional condition shall not be binding on any surety to the bond unless he has accepted it in writing.(4)No variation in, or addition to, the conditions of any bond made under the provisions of Section 11, shall affect the liability of any surety to the bond in respect of any condition which has not been varied.
