Section 2(2) in The Bihar Maintenance of Public Order Act, 1949
(2)[] [Sub-sections (3) and (4) re-numbered as sub-sections (2) and (3) respectively by Bihar Act 1 of 1956.] An order made under sub-section (1) may require the person in respect of whom it is made to enter into a bond, with or without sureties, to the satisfaction of the District Magistrate or the Sub-divisional Magistrate for the due performance of, or as an alternative to the enforcement of, such restrictions or conditions made in the order as may be specified in the order.
