Section 12 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
12. Procedure on forfeiture of the bond.
- If any bond given for appearance of the alleged contemner has been forfeited due to absence of the alleged contemner, the Tribunal may, after giving opportunity to the alleged contemner or the surety, as the case may be, levy the whole or any part of the amount mentioned in the surety bond, as penalty and direct the same to be recovered as if it was a fine imposed on the alleged contemner.
