Section 7(1) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
(1)The District Magistrate or the Commissioner shall, for the purpose of -(a)securing the attendance of any person against whom an order under sub-section (7) of section 3 is proposed to be made, or has been made but it operation has been stayed under section 6; or(b)securing the due observance of the restrictions or conditions specified in the order made in respect of any person under section 3, section 4, section 5 or section 6.require such person to enter into a bond, with one or more sufficient sureties and the provisions of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974), shall mutatis mutandis apply in relation to such bond as they apply in relation to bonds executed or required to be executed under the said Code.
