| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 8 |
| Chapter Title | Ministry | Department |
| Security for Keeping the Peace and for Good Behaviour | Ministry of Home Affairs | Department of Internal Security |
When 1[an Executive Magistrate] receives information that there is within his local jurisdiction a person taking precautions to conceal his presence and that there is reason to believe that he is doing so with a view to committing a cognizable offence, the Magistrate may, in the manner hereinafter provided, require such person to show cause why he should not be ordered to execute a bond, with or without sureties, for his good behaviour for such period, not exceeding one year, as the Magistrate thinks fit.
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1. Subs. by Act 63 of 1980, s. 2, for “a Judicial Magistrate of the first class” (w.e.f. 23-9-1980).
