(1)Whenever a [[***] [The words 'Presidency Magistrate specially empowered by the State Government in this behalf in Greater Bombay and elsewhere, a District Magistrate or Sub-Divisional Magistrate' were substituted for the words 'Presidency Magistrate in Greater Bombay and elsewhere, a Magistrate of the first class' by Bombay 21 of 1954, Section 3, second Schedule.]] a District Magistrate or Sub-Divisional Magistrate] receives information that any person within the local limits of his jurisdiction habitually commits or attempts to commit or abets the commission of an offence punishable under this Act such Magistrate may require such person to show cause why he should not be ordered to execute a bond, with sureties, for his good behaviour for such period not exceeding three years as the Magistrate may direct.(2)The provisions of the [Code of Criminal Procedure, 1973 (2 of 1974)] [Substituted 'Code of Criminal Procedure, 1898 (V of 1898)' by Gujarat Act No. 9 of 2017, dated 16.3.2017.], shall in so far as of they are applicable apply to any proceedings under sub-section (1) as if the bond referred to therein were a bond required to be executed under Section 110 of the said Code.
