Section 15(1) in Assam Opium Prohibition Act, 1947
(1)If any person ordered to give security under sub-section (9) of Section 11 does not give such security on or before the date of the commencement of the period for which such security is to be given, or if the security of any person previously accepted is rejected under the provisions of Section 14, he shall be committed to prison, or, if he is already in prison, be detained in prison until the date of expiry of such period or any earlier date on which he gives security as ordered.
