Section 12(2) in The Uttar Pradesh First Offenders Probation Act, 1938
(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.
