Section 7(2) in The Bihar Control of Crimes Act, 1981
(2)In particular and without prejudge to the generality of the foregoing provisions:-(a)the District Magistrate while issuing notice to any person under sub-section (1) of Section 3, may issue warrant for his arrest with endorsement thereon of a direction in terms of the provisions of Section 71 of the said Code and the provisions of Sections 70 to 89 of the said Code shall, so far as may be apply in relation to such warrant as if the District Magistrate were a Court;(b)if any person who is required to execute a bond for the observance of any direction, requirement, prohibition, restriction or condition fails to do so, he shall be committed to prison or, if he is already in prison, be detained in prison until the period for which the direction, requirement, prohibition, restriction or condition is to operate or until the time ha executes the bond with or without sureties, as the case may be, in terms of the order, and the provisions of Sections 119, 120, 121, 122, 123 and 124 of the said Code shall mutatis mutandis apply as if the District Magistrate or the Commissioner were a Court;(c)Sections 445, 447 and 448 of the said Code shall mutatis mutandis apply in relation to all bonds executed under this section as if the District Magistrate or the Commissioner were a Court.
