Section 9(iv) in The Contempt Of Courts (Cat) Rules, 1992
(iv)Every person who is arrested and detained when produced before the Tribunal, may be released on bail on a bond for such a sum of money as the Tribunal thinks sufficient with or without sureties, with the condition that the person so released shall attend the Tribunal at the time and place mentioned in the bond and shall continue to so attend until otherwise directed by the Tribunal:-
