Section 446(2) in The Code of Criminal Procedure, 1973
(2)If sufficient cause is not shown and the penalty is not paid, the Court may proceed to recover the same as if such penalty were a fine imposed by it under this Code :[Provided that where such penalty is not paid and cannot be recovered in the manner aforesaid, the person so bound as surety shall be liable, by order of the Court ordering the recovery of the penalty, to imprisonment in Civil Jail for a term which may extend to six months] [Inserted by Act 63 of 1980, Section 6 (w.e.f. 23-9-1980).].
