Report No. 268
28. Substitution of new section for section 447.-
For section 447 of the Code of Criminal Procedure, the following section shall be substituted, namely:-
"447. Procedure in case of insolvency or death of surety or when a bond is forefeited.-
When any surety to a bond or security under this Code becomes insolvent or dies, or when any bond or security is forfeited under provisions of section 446, the Court by whose order such bond or security was taken, or a Magistrate of the first class may order the person from whom such bond or security was demanded to furnish fresh security in accordance with the directions of the original order, and if such bond or security is not furnished, the Court of Magistrate may proceed as if there had been a default in complying with such original order."