(2)Form of bond and applications of the provisions of the Code of Criminal Procedure to all matters connected with such bond. - The bond shall be in the form contained in the Second Schedule and the provisions of the Code of Criminal Procedure, 1898 (V of 1898) [Now, Code of Criminal Procedure, 1973 (2 of 1974).], shall in so far as they are applicable, apply to all matters connected with such bond as if it were a bond to keep the place ordered to be executed under Section 106 of that Code.
