Section 15(9) in The Protection Of Women From Domestic Violence Rules, 2006
(9)While enlarging the person on bail arrested under the Act, the Court may, by order, impose the following conditions to protect the aggrieved person and to ensure the presence of the accused before the Court, which may include-(a)an order restraining the accused from threatening to commit or committing an act of domestic violence;(b)an order preventing the accused from harassing, telephoning or making any contact with the aggrieved person;(c)an order directing the accused to vacate and stay away from the residence of the aggrieved person or any place she is likely to visit;(d)an order prohibiting the possession or use of firearm or any other dangerous weapon;(e)an order prohibiting the consumption of alcohol or other drugs;(f)any other order required for protection, safety and adequate relief to the aggrieved person.
