Section 11 in The Uttar Pradesh First Offenders Probation Act, 1938
11. Variation of condition of probation and discharge of bonds executed by offender
The court before which any offender is bound by his bond under Section 4 to appear for sentence when called upon--(a)may at any time, if it appears upon the application of the probation officer, that it is expedient that the bond or bonds executed by the offender should be varied, summon him, and if he fails to show cause why such variation should not be made, vary the bond or bonds by extending or diminishing the duration thereof (so however, that it shall not exceed three years from the date of the original order and shall not extend beyond the date on which in the opinion of the court, the offender shall attain the age, of twenty-five years), or by altering the conditions thereof or by inserting additional conditions therein, or(b)may, on application made by the probation officer and on being satisfied that the conduct of the offender has been such as to make unnecessary that he should be kept any longer under supervision, discharge the bond or bonds executed by him.
