Section 499(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(3)[ For the purpose of determining whether the sureties are sufficient, the court may, if it so thinks fit, accept affidavits in proof of the facts contained therein relating to the sufficiency of the sureties or may make such further inquiry as it deems necessary] [Sub-section (3) of section 499 inserted by Act XLII of 1956.].
