Section 12(4) in The Immoral Traffic (Prevention) Act, 1956
(4)When a magistrate receives information from the police or otherwise that any person within the local limits of his jurisdiction habitually commits, or attempts to commit, or abets the commission of, any offence under this Act, such magistrate may require such person to show cause why he should not be ordered to execute a bond with sureties for his good behaviour for such period not exceeding three years as the magistrate thinks fit and thereupon the provisions of section 112 to 126 of the Code of Criminal Procedure, 1898 (5 of 1898), shall apply in such a case.
