Section 7(ii) in Manipur Control of the Use and Play of Loud-Speakers Act, 1976
(ii)Such Police Officer or any Court before with the loud-speaker is produced may release it in favour of any person claiming to be entitled to the possession thereof on his executing a bond with or without sureties, to the satisfaction of the police officer or the court, engaging to produce the loud-speaker whenever called upon to do so.
