(1)The Commissioner of Police or any officer of an above the rank of Assistant Commissioner, on receipt of information that a person-(a)is likely to do any wrongful act that may lead to disturbance of public order; or(b)habitually commits, or attempts to commit, or abets the commission of, the offence of kidnapping, abduction, extortion, cheating or mischief, or any offence punishable under Chapter XII of the Indian Penal Code (45 of 1860), or under section 489A, 489B, 489C, 489D or 489D of that Code; or(c)habitually commit, or attempts to commit, or abets the commission of offence involving a breach of the peace; or(d)is so dangerous as to render his being at large hazardous to the community;may require, by an order, such person to show cause why he should not be ordered to execute a bond, with or without sureties, for good behaviour in the interest of peace and order in his jurisdiction, for a period not exceeding one year.(2)An officer acting under sub-section(1) shall conduct the proceedings and issue orders in accordance with the procedure laid down in sections 111 to 122, and 124 of the Code of Criminal Procedure, 1973.
