Section 7 in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976
7. Recognizance for certain purposes.
(1)The District Magistrate or the Commissioner shall, for the purpose of -(a)securing the attendance of any person against whom an order under sub-section (7) of section 3 is proposed to be made, or has been made but it operation has been stayed under section 6; or(b)securing the due observance of the restrictions or conditions specified in the 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 one or more sufficient sureties and the provisions of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974), shall mutatis mutandis apply in relation to such bond as they apply in relation to bonds executed or required to be executed under the said Code.(2)In particular and without prejudice to the generality of the foregoing provisions-(a)if any person who is required to execute a bond under sub- section (1) fails to do so, he shall by an order of the District Magistrate be committed to prison until the expiry of the period for which the bond is to operate or until within such period he executes the bond with one or more sufficient sureties, as the case may be, in terms of the order, and the provisions of sections 119 to 121, 123 and 124 of the Code of Criminal Procedure, 1973, shall mutatis mutandis apply as if the District Magistrate or the Commissioner were a court;(b)section 445, 446 and 447 of the said Code shall mutatis mutandis apply in relation to all bonds executed under this section as if the District Magistrate or the Commissioner were a court.
