Section 118 in The Code of Criminal Procedure, 1989 (1933 A. D.)
118. Order to give security.
- If, upon such inquiry, it is proved that it is necessary for keeping the peace or maintaining good behaviour, as the case may be, that the person in respect of whom the inquiry is made should execute a bond, with or without sureties, the Magistrate shall make an order accordingly :Provided-first, that no person shall be ordered to give security of a nature different from, or of an amount larger than, or for a period longer than, that specified in the order made wider section 112 ;secondly, that the amount of every bond shall be fixed with due regard to the circumstances of the case and shall not be excessive :thirdly, that when the person in respect of whom the inquiry is made is a minor, the bond shall be executed only by his sureties.
