Section 5 in Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber law offenders, Drug offenders, Forest-offenders, Goondas, Immoral Traffic Offenders, Sand offenders, Sexual-offenders, Slum-grabbers and Video Pirates Act, 1982
5. Power to Regulate places 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 breaches of discipline as the State Government may, by general or special order, specify; and(b)to be removed from one place of detention to another place of detention, within the State by order of the State Government.
