Section 107(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Whenever a District Magistrate, Sub-Divisional Magistrate or [Executive Magistrate of the first class] [Substituted by Act XL of 1966.] is informed that any person is likely to commit a breach of the peace or disturb the public tranquillity, or to do not any wrongful act that may probably occasional a breach of the peace, or disturb tranquillity, the Magistrate if in his opinion there is sufficient ground for proceeding may in manner hereinafter provided. Such person to show cause why he should not be ordered to execute a bond, with or without sureties, for keeping the peace for such period not exceeding one year as the Magistrate thinks fit to fix.
