Section 4 in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988
4. Power to regulate place and conditions of detention.
- Every person in respect of whom a detention order has been made shall be liable. -(a)to be detained in such place and under such conditions, including conditions as to maintenance, discipline and punishment for breach of discipline, as the Government may, by general or special order, specify; and(b)to be removed from one place of detention to another place of detention by order of the Government
