Section 107(1) in The Code of Criminal Procedure, 1973
(1)When an Executive Magistrate receives information that any person is likely to commit a breach of the peace or disturb the public tranquillity or to do any wrongful act that may probably occasion a breach of the peace or disturb the public tranquillity and is of opinion that there is sufficient ground for proceeding, he may, in the manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond [with or without sureties] [Inserted by Act 45 of 1978, Section 11 (w.e.f. 18-12-1978).] for keeping the place for such period, not exceeding one year, as the Magistrate thinks fit.
