Section 69A(1) in The United Provinces Excise Act, 1910
(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.
