449. Court officer responsible for orders under section 106, Code of Criminal Procedure. [§ 12, Act V, 1861].
- Section 106 of the Code of Criminal Procedure details the offences on conviction for which an order for security to keep the peace may be passed. Court officers shall see that in all cases of riot arising from a dispute about land, and in, all cases in which the cause of friction is likely to recur, an application is made to the Magistrate for an order under section 106 of the Code of Criminal Procedure, binding down the persons convicted.
