Section 2(2) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(2)An order made under sub-section (1) may require the person in respect of whom it is made to enter into a bond, with or without sureties, for the due observance of the restrictions or conditions specified in the order.[5][(2A) When any person is detained under an order made under clause (a) of sub-section (1), the Provincial Government may, notwithstanding anything contained in sub-section (1), in lieu of such order make any such order as is described in clause (b), (c) or (d) of the said sub-section.]
