Section 9(1) in The Jammu and Kashmir Probation of Offenders Act, 1966
(1)If the Court which passes an order under section 4 in respect of an offender or any Court which could have dealt with the offender in respect of his original offence has reason to believe, on the report of a probation officer or otherwise, that the offender has failed to observe any of the conditions of the bond or bonds entered into by him, it may issue a warrant for his arrest or may, if it thinks fit, issue a summon to him and his sureties, if any requiring him or them to attend before it at such time as may be specified in the summons.
