Section 11(1) in Assam Opium Prohibition Act, 1947
(1)Whenever a District Magistrate or a Sub- divisional Magistrate of the first class specially empowered by the State Government in this behalf receives information that any person within the limits of his jurisdiction habitually-(a)commits offences under Section 5 or Section 6, or(b)protects or harbours smugglers, receivers or sellers of opium, or opium eaters, such Magistrate may, in manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond, with sureties, to desist from committing any offence mentioned in this sub-section for such period, not exceeding three years, as the Magistrate thinks fit to fix.
