Section 141(8) in Bharatiya Nagarik Suraksha Sanhita, 2023
(8)Imprisonment for failure to give security for good behaviour shall, where the proceedings have been taken under section 127, be simple, and, where the proceedings have been taken under section 128 or section 129, be rigorous or simple as the Court or Magistrate in each case directs.[Similar to Section 122 from Old CrPC-Also Refer]
