Section 8(1) in The Jammu and Kashmir Probation of Offenders Act, 1966
(1)If, on the application of a Probation Officer, any Court which passes an order under section 4 in respect of an offender is of opinion that in the interest of the offender and the public it is expedient or necessary to vary the conditions of any bond entered into by the offender it may, at any time during the period when the bond is effective, vary the bond by extending or diminishing the duration thereof so, however, that it shall not exceed three years from the date of the original order or by altering the conditions thereof or by inserting additional conditions therein:Provided that no such variation shall be made without giving offender and the surely or sureties mentioned in the bond an opportunity of being heard.
