Section 12 in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
12. Revocation of detention orders.—
(1)Without prejudice to the provisions of section 21 of the General Clauses Act, 1897 (10 of 1897), a detention order may, at any time, be revoked or modified—(a)notwithstanding that the order has been made by an officer of a State Government, by that State Government or by the Central Government;(b)notwithstanding that the order has been made by an officer of the Central Government or by a State Government, by the Central Government.(2)The revocation of a detention order shall not bar the making of another detention order under section 3 against the same person.
