Section 2(4) in The Bihar Maintenance of Public Order Act, 1949
(4)[ If any person contravenes any order made under this section [*] [Sub-section (7) re-numbered as sub-section (4), by Bihar Act 20 of 1951.] he shall be punishable with imprisonment for a term which may extend to one year or with fine, or with both, and if such person has entered into a bond in pursuance of the provisions of [sub-section (2)] [Substituted by Bihar Act 20 of 1951 for the words & figure 'sub-section (3)'.], his bond shall be forfeited.]
