Section 7(2) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
(2)In particular and without prejudice to the generality of the foregoing provisions-(a)if any person who is required to execute a bond under sub- section (1) fails to do so, he shall by an order of the District Magistrate be committed to prison until the expiry of the period for which the bond is to operate or until within such period he executes the bond with one or more sufficient sureties, as the case may be, in terms of the order, and the provisions of sections 119 to 121, 123 and 124 of the Code of Criminal Procedure, 1973, shall mutatis mutandis apply as if the District Magistrate or the Commissioner were a court;(b)section 445, 446 and 447 of the said Code shall mutatis mutandis apply in relation to all bonds executed under this section as if the District Magistrate or the Commissioner were a court.
