52A. [ Security for abstaining from commission of certain offences. [Sections 52-A to 52-D were inserted by section 18 of the Tamil Nadu Prohibition (Amendment) Act, 1958 (Tamil Nadu Act VIII of 1958)]
(1)Whenever any person is convicted of an offence punishable under [clause (a), [clause (aa), clause (aaa),] clause (b), clause (d), clause (e), clause (f), clause (g), clause (h), clause (i) or clause (jj) of section 4(1)] and the court convicting him is of opinion that such person habitually commits or attempts to commit, or abets the commission of any such offence and that it is necessary to require such person to execute a bond for abstaining from the commission of any such offence, the Court may, at the time of passing sentence on such person, order him to execute a bond for a sum proportionate to his means, with or without sureties, for abstaining from the commission of such offence during such period, not exceeding three years, as it thinks fit to fix.(2)The bond shall be in the form contained in Schedule If, and the provisions of the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted 'Code of Criminal Procedure, 1898' by Tamil Nadu Act No. 9 of 1979.] [***] [Omitted '(Central Act V of 1898)' by Tamil Nadu Act No. 9 of 1979.] ; shall in so far as they are applicable, apply to all matters connected with such bond as if it were a bond to keep the peace ordered to be executed under See [section 106] [now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), section 106.] of that Code.(3)If the conviction is set aside on appeal or otherwise, the bond so executed shall become void.(4)An order under this section may also be made by an Appellate Court or by the High Court when exercising its powers of revision.
