Section 19 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
19. Procedure on Forfeiture of the Bond.
- If any bond given for the appearance of an accused is forfeited due to the absence of the accused, the Court may, after giving opportunity to the accused or the surety as the case may be, levy the whole or any part of the amount mentioned in the bond as penalty and direct the same to be recovered as if it were a fine imposed on the accused under the Code.
