18. Security for abstaining from commission of certain offences.
(1)Whenever any person is convicted of an offence punishable under Section 4 other than the offence of drinking liquor or consuming intoxicating drug, or of an offence under Section 5, Section 6 or Section 11, the Magistrate convicting him 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, to abstain from the commission of offences punishable under those sections during such period, not exceeding three years, as he may direct.(2)The bond shall be in such form as may be prescribed and the provisions of the Code of Criminal Procedure, 1898 (V of 1898) 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 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 or the Sessions Judge, as the case may be, when exercising powers of revision.] [Substituted vide Orissa Prohibition Laws (Amendment) Act, 1975- O.A. No. 40 of 1975.]
