(1)Whenever any person is convicted of an offence punishable under Section 4 other than the offence of drinking liquor or consuming intoxicating drug, or of an offence under Section 5, Section 6 or Section 11, the Magistrate convicting him may, at the time of passing sentence on such person, order him to execute a bond for a sum proportionate to his means, with or without sureties, to abstain from the commission of offences punishable under those sections during such period, not exceeding three years, as he may direct.
