Section 374(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)No order for the delivery of the accused to a relative or friend shall be made under clause (b) of sub-section (1) except upon the application of such relative or friend and on his giving security to the satisfaction of the Magistrate or Court that the person delivered shall-(a) be properly taken care of and prevented from doing injury to himself or to any other person;(b) be produced for the inspection of such officer, and at such times and places, as the State Government may direct.
