Section 64(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)The Magistrate shall, on the receipt of a report under sub-section (1), issue a warrant for the arrest of the accused and shall direct by an endorsement on the warrant that if such person executes a bond with sufficient sureties for his attendance before himself in the manner provided by section 7 of the Code of Criminal Procedure, 1973, he shall be released from custody.
