- Whenever any person is convicted of an offence of drinking liquor or consuming intoxicating drug under Clause (j) of Sub-section (1) of Section 4, the Magistrate convicting him may, instead of sentencing him at once to any punishment, direct that he be released on his executing a bond, with or without sureties, to appear and receive sentence when called upon during such period not exceeding three years as the Magistrate may direct and in the meantime to keep the peace and be of good behaviour.
