Section 15(2) in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
(2)In directing the release of any detenu under subsection (1), the State Government may require him to enter into a bond, with or without sureties, for the due observance of the condition specified in the direction.
