53. Demand for security for abstaining from commission of certain offences.
- 1. Whenever any person is convicted of an offence punishable under the provision of clause (d) or clause (e) of section 34 or section 41, the court convicting such person may, at the time of passing the sentence on such person, ask him to execute a bond for a sum proportionate it his means, with or without sureties to abstain from the commission of any offence punishable under the said provisions during such period not exceeding three years, as it may direct.
