Section 15(2) in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993
(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 Government or the District Magistrate, as the case may be, is satisfied that such an order should be made.
