(1)Whenever any person is convicted of an offence punishable under Section 53 and 54 or Section 61 and the Court convicting him is of the opinion that it is necessary to require such person to execute bond for abstaining from commission of offence punishable under these sections, the Court may, at the time of passing sentence on such persons, order him to execute a bond, for a sum proportionate to his means with or without sureties, for abstaining from the commission of such offences during such period, not exceeding three years as it thinks fit to fix.
