Section 488 in Bharatiya Nagarik Suraksha Sanhita, 2023
488. 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.[Similar to Section 443 from Old CrPC-Also Refer]
