Section 8(1) in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993
(1)If the Government, or the District Magistrate mentioned in Sub-section. (2) of Section 3, as the case may be, has reason to believe that a person, in respect of whom a detention order has been made, has absconded or is concealing himself so that the order cannot be executed, the Government or the District Magistrate may(a)make report in writing of the fact to a Judicial Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; or(b)by order, notified in the Official Gazette, direct the said person to appear before such officer, at such place and within such period as may be specified in the order.
