Section 7 in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
7. Recognizance, for certain purposes
(1)The Commissioner or the District Magistrate or the Tribunal may for the purpose of.—(a)securing the attendance of any person against whom an order is proposed to be made under section 3 or has been made but its operation has been stayed under section 6; or(b)securing the due observance of anv direction, requirements, prohibition, restriction or condition specified in an 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 or without sureties.(2)In particular and without prejudice to the generality of the foregoing provisions,(a)the Commissioner or the District Magistrate while issuing notice to any person under subsection (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 Code and the provisions of sections 70 to 89 of the Code shall, so far as may be, apply in relation to such warrant as if the Commissioner or the District Magistrate, as the case may be, 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 Code shall mutatis mutandis apply as if the Commissioner or the District Magistrate or the Tribunal were the Court of a Magistrate;(c)the provisions of Chapter XXXIII of the Code relating to bonds shall mutatis mutandis apply in relation to all bonds executed under this section as if the Commissioner or the District Magistrate or the Tribunal were the Court of Magistrate.
