66A. [Security for abstaining from commission of offences [Substituted by Rajasthan Act 22 of 1968.]
(1)Whenever any person is convicted of an offence punishable under this Act and the Court convicting him is of the opinion that it is necessary to require such person to execute a bond for abstaining from the commission of any such offence, the court 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, for abstaining from the commission of the said offence during such period not extending three years, as it thinks fit to fix.(2)The bond shall be in the form contained in Schedule II and the provisions of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898) 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 peace ordered to be executed under Section 106 of the said Code.(3)If the conviction is set aside in appeal or revision the bond so executed shall also become void.(4)An order under this section may also be made by an Appellate Court or by the High Court when exercising its powers of revision.]
