Section 11(ii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
(ii)Notwithstanding anything contained in sub-rule (i), where a person fails to comply with the conditions of the bail bond as regards the time, place and attendance, the Tribunal may refuse him bail on subsequent occasion in the same case when he appears before the Tribunal or brought in custody and such refusal shall be without prejudice to the powers of the Tribunal to call upon any such person bond by such bond to pay penalty thereon.
