Section 497A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)When the High Court or the Court of Session makes a direction under sub-section (1), it may include such conditions in such direction in the light of the facts of particular case, as it may think fit, including-(i)a condition that the person shall make himself available for interrogation by a police officer as and when required ;(ii)a condition that the person shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;(iii)a condition that the person shall not leave the State without the previous permission of the Court ;(iv)such other condition as may be imposed under sub-section (2-a) of section 497 as if the bail were granted under that section.
