Section 11(2) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(2)The Special Court may, by order in writing, permit any person in respect of whom an order under section 10 has been made, to return to the area from which he was directed to remove himself for such temporary period and subject to such conditions as may be specified in such order and may require him to execute a bond with or without surety for the due observation of the conditions imposed.
