The Coroner may adjourn the inquest from time to time, and from place to place.Jurors' recognizances.- Whenever the inquest is adjourned, the Coroner shall take the recognizances of the jurors to attend at the time and place appointed, and notify to the witnesses when and where the inquest will be proceeded with.The amount of such recognizances shall in each case be fixed by the Coroner and the whole, or such part thereof as to the Coroner seems fit, shall, in default of attendance by the jurors, be recoverable in the same manner as a fine imposed under section 31.
