Section 14 in The West Bengal (Prevention Of Violent Activities) Act, 1970
14. Revocation of detention order.
(1)Without prejudice to the provisions of section 22 of the Bengal General Clauses Act, 1899, a detention order may at any time be revoked or modified by the State Government notwithstanding that the order has been made by an officer specified in sub-section (3) of section 3.(2)The revocation or expiry of a detention order shall not bar the making of a fresh detention order under section 3 against the same person in any case where fresh facts have arisen after the date of revocation or expiry on which the State Government or an officer specified in sub-section (3) of section 3, as the case may be, is Batisned, that such an order should be made.
