Section 154 in Bharatiya Nagarik Suraksha Sanhita, 2023
154. Person to whom order is addressed to obey or show cause. The person against whom such order is made shall-
(a) perform, within the time and in the manner specified in the order, the act directed thereby; or(b) appear in accordance with such order and show cause against the same; and such appearance or hearing may be permitted through audio-video conferencing.[Similar to Section 135 from Old CrPC-Also Refer]
