Section 11(9) in Assam Opium Prohibition Act, 1947
(9)Order to give security. - If upon such inquiry, the Magistrate is satisfied that it is necessary that the person, in respect of whom the inquiry is made, should execute a bond with sureties to desist from committing the offence specified, the Magistrate shall make an order accordingly:Provided-Firstly, that no person shall be ordered to give surety of a nature different from or for an amount larger than or for a period longer than that specified in the order made under sub-section (2) ;Secondly, that the amount of such bond shall be fixed with due regard to the circumstances of the case ; andThirdly, that when the person in respect of whom the inquiry is made is a minor, the bond shall be executed only by his surety.
