(See section 491)
To................ of..................
WHEREAS on the............day of ................... , 20.................. , you became surety by a bond for.......................(name) of................. (place) that he would be of good behaviour for the period of..................and bound yourself in default thereof to forfeit the sum of rupees.................. to Government; and whereas the said................(name) has been convicted of the offence of............. (mention the offence concisely) committed since you became such surety, whereby your security bond has become forfeited;
You are hereby required to pay the said penalty of rupees ................ or to show cause within .................. days why it should not be paid.
Dated, this................ day of............. , 20 ............ .
| (Seal of the Court) |
(Signature) |
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