Section 56B(2) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(2)The bond shall be in the form contained in Schedule II of the Code of Criminal Procedure, 1989. The provisions of the said Code 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 the said Code.
