Section 7(2) in Uttar Pradesh Control Of Goondas Act, 1970
(2)In particular and without prejudice to the generality of the foregoing provisions--(a)the District Magistrate while issuing notice to any person under sub-section (1) of Section 3 may issue a warrant for his arrest with endorsement thereon of a direction in terms of the provisions of Section 71 of the said Code, and the provisions of Sections 70 to 85 and 87 to 89 of the said Code shall, so far as may be, apply in relation to such warrant as if the District Magistrate were a Court;(b)if any person who is required to execute a bond for the observance of any direction, requirement, prohibition, restriction or condition fails to do so, he shall be committed to prison, or if he is already in prison, be detained in prison, until the period for which the direction, requirement, prohibition, restriction or condition is to operate or until within such period he executes the bond with or without sureties, as the case may be, in terms of the order, and the provisions of Sections 119 to 121, 123 and 124 of the said Code shall mutatis mutandis apply as if the District Magistrate or the Commissioner were a court;(c)Sections 445 to 447 of the said Code shall mutatis mutandis apply in relation to all bonds executed under this Section as if the District Magistrate or the Commissioner were a court.
