36E. Magistrate to require a person to show cause why he should not be ordered to execute a bond for good behaviour.
(1)Whenever a Magistrate of the first class specially empowered in this behalf by the State Government receives information that any person within the local limits of his jurisdiction habitually commits, or attempts to commit, or abets the commission of an offence punishable under Section 34 or Section 36, such Magistrate may require such person to show cause why he should not be ordered to execute a bond, with sureties, for his good behaviour for such period, not exceeding three years, as the Magistrate may direct.(2)Application of provision of the Code of Criminal Procedure to proceeding under sub-section (1).-The provisions of the Code of Criminal Procedure, 1898 (V of 1898) [Now, Code of Criminal Procedure, 1973 (2 of 1974).], shall, in so far so they are applicable, apply to any proceedings under sub-section (1) as if the bond referred to therein were a bond required to be executed under Section 110 of that Code.
