Section 69A in The United Provinces Excise Act, 1910
69A. [ Demand for security for abstaining from commission of certain offences. [Substituted by U.P. Act 23 of 1970, Section 11.]
(1)Whenever any person is convicted of an offence punishable under the provisions of [Section 60, Section 60A, Section 62, Section 63 or of Section 65] the court convicting such person, order him to execute a bond for a sum proportionate to 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.(2)The provisions of the Code of Criminal Procedure, 1973, shall 'mutatis mutandis' apply to all matters connected with such bond as if it were a bond to keep the peace ordered to be executed under Section 106 of the said Code.
