Section 7(2) in Assam Ganja and Bhang Prohibition Act, 1958
(2)The bond shall be in the prescribed form and the provision of the Code of Criminal Procedure, 1898 (Act 5 of 1898), shall, in so far as they are applicable, 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 that Code.
