Section 5 in The Puducherry Prevention Of Anti-Social Activities Act, 2008
5. 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 breaches 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, within the Union territory of Puducherry by order of the Government.
