Section 15(2) in The Maharashtra Prevention Of Dangerous Activities Of Slumlords, Bootleggers, Drug-Offenders, Dangerous Persons And Video Pirates Act, 1981
(2)In directing the release of any detinue under sub-section (1), the State Governmen may require him to enter into a bond, with or without sureties, for the due observance of the conditions specified in the direction.
