Section 490 in Bharatiya Nagarik Suraksha Sanhita, 2023
490. Deposit instead of recognizance.
When any person is required by any Court or officer to execute a bond or bail bond, such Court or officer may, except in the case of a bond for good behaviour, permit him to deposit a sum of money or Government promissory notes to such amount as the Court or officer may fix in lieu of executing such bond.[Similar to Section 445 from Old CrPC-Also Refer]
