Section 7(1) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980
(1)The Commissioner or the District Magistrate or the Tribunal may for the purpose of.—(a)securing the attendance of any person against whom an order is proposed to be made under section 3 or has been made but its operation has been stayed under section 6; or(b)securing the due observance of anv direction, requirements, prohibition, restriction or condition specified in an order made in respect of any person under section 3, section 4, section 5 or section 6; require such person to enter into a bond with or without sureties.
