Section 13(1) in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988
(1)The Government may, at any time, direct that any person detained in pursuance of a detention order made by the Government or by an officer subordinate to it, may be released for any specified period either without condition or upon such conditions specified in the direction as the person accepts, and may, at any time, cancel his release.
