Section 7(2) in The Rajasthan Control Of Goondas Act, 1975
(2)In particular and without prejudice to the generality of the foregoing provisions-(a)The District Magistrate while issuing notice to any person under sub-section (1) of section 3 may issue a warrant for his arrest with endorsement thereon of a direction in terms of the provisions of section 71 of the said Code, and the provisions of sections 70 to 86 and sections 87 to 89 of the said Code shall, so far as may be, apply in relation to such warrant as if the District Magistrate were the court of a Magistrate;(b)If any person who is required to execute a bond for the observance of any direction, requirement, prohibition, restriction or condition fails to do so, he shall be committed to prison or, if he is already in prison, be detained in prison until the period for which the direction, requirement, prohibition, restriction or condition is to operate or until within such period he executes the bonds with or without sureties as the case may be, in terms of the order, and the provisions of sections 119 to 124 of the said Code shall mutatis mutandis apply as if the District Magistrate or the Tribunal were the court of a Magistrate.(c)Section 445, 446, 447 and 448 of the said Code shall mutatis mutandis apply in relation to all bonds executed under this section as if the District Magistrate or the Tribunal were the court of a Magistrate.
