Section 8(4) in The M.P. Rajya Suraksha Adhiniyam, 1990
(4)The District Magistrate proceeding under sub-section (1) may. for the purpose of securing the attendance of any person against whom any order is proposed to be made under Section 3, 4, 5 or 6 require such person to appear before him and to execute a security bond with or without sureties for such attendance during the inquiry.
