Section 45 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
45. For section 126, the following section shall be substituted, namely :-
"126. Discharge of sureties. - (1) Any surety for the peaceable conduct or good behaviour of another person may at any time apply to the Court by which an order was made to give security to cancel any bond executed under this Chapter, within, the local limits of its jurisdiction.(2)On such application being made, the Court shall issue summons or warrant, as it may think fit, requiring the person, for whom such surety is bound, to appear or to be brought before it.".
