Section 50(2) in The Punjab Panchayati Raj Act, 1994
(2)The Magistrate shall issue the summons or warrant for the arrest of the accused and in case of a warrant, shall direct by endorsement on the warrant that if such person executes a bond in certain amount with or without sureties for his attendance before himself in the manner provided in section 71 of the Code of Criminal Procedure, 1973, he shall be released from custody.
