(2)In permitting a person under sub-section (1) to enter or return to [the area or such area and any contiguous districts or part thereof, as the case may be,] [These words were inserted by Bombay 1 of 1956, section 7.] from which he was directed to remove himself, the State Government [or such officer] [These words were inserted by Bombay 34 of 1959, section 21 (2).] may require him to enter i into bond with or without surety for the observance of the conditions imposed.
