Section 12 in The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980
12. Action upon the report of Advisory Board.—
(1)In any case where the Advisory Board has reported that there is, in its opinion, sufficient cause for the detention of a person, the appropriate Government may confirm the detention order and continue the detention of the concerned for such period as it thinks fit.(2)In any case where the Advisory Board has reported that there is, in its opinion, no sufficient cause for the detention of the person concerned, the appropriate Government shall revoke the detention order and cause the person to be released forthwith.
