Section 13(6) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
(6)If any person released under sub-section (1) or sub-section (2) fails to fulfil any of the conditions imposed upon him under the said sub-section or in the bond entered into by him, the bond shall be declared to be forfeited and any person bound thereby shall be liable to pay the penalty thereof.
