Section 16 in Rajasthan Control of Goondas Rules, 1975
16. [Bond for attendance of person under Section 3 of the Act] [Inserted by G.S.R. 188 vide Notification No.F. 10(4)/Home/Gr. V/74, dated 4.3.1977 (Published in Rajasthan Gazetted, Part 4-C, dated 7.3.1977, page 940).]
A bond securing the attendance of any person who has appeared before the District Magistrate in response to a notice or warrant of arrest and against whom an order is proposed to be made under Section 3 of the Act shall be in Form II.
