Section 26 — Condition of recognizance.

Every Recognizance so taken shall be without fee or reward and shall be conditioned for the appearance of the person there by bound before a Magistrate at such time and place as may be required, and the time and place of appearance, and the sum thereby acknowledged, not exceeding one thousand Rupees, shall be specified in the said recognizance, or in the condition thereof; and the Officer taking the recognizance shall return the same forthwith to the Magistrate present at the time and place when and where the party is bound to appear.

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