Section 9(1) in The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974
(1)Notwithstanding anything contained in this Act, any person (including a foreigner) in respect of whom an order of detention is made under this Act at any time before the 31st day of July, 1999, may be detained without obtaining, in accordance with the provisions of sub-clause (a) of clause (4) of article 22 of the Constitution, the opinion of an Advisory Board for a period longer than three months but not exceeding six months from the date of his detention, where the order of detention has been made against such person with a view to preventing him from smuggling goods or abetting the smuggling of goods or engaging in transporting or concealing or keeping smuggled goods and the Central Government or any officer of the Central Government, not below the rank of an Additional Secretary to that Government, specially empowered for the purpose of this section by that Government, is satisfied that such person,—(a)smuggles or is likely to smuggle goods into, out of or through any area highly vulnerable to smuggling; or(b)abets or is likely to abet the smuggling of goods into, out of or through any area highly vulnerable to smuggling; or(c)engages or is likely to engage in transporting or concealing or keeping smuggled goods in any area highly vulnerable to smuggling,and makes a declaration to that effect within five weeks of the detention of such person.Explanation 1.—In this sub-section, “area highly vulnerable to smuggling” means,—(i)the Indian customs waters, contiguous to the States of Goa, Gujarat, Karnataka, Kerala, Maharashtra and Tamil Nadu and the Union territories of Daman and Diu and Pondicherry;(ii)the inland area fifty kilometres in width from the coast of India falling within the territories of the States of Goa, Gujarat, Karnataka, Kerala, Maharashtra and Tamil Nadu and the Union territories of Daman and Diu and Pondicherry;(iii)the inland area fifty kilometres in width from the India-Pakistan border in the State of Gujarat, Jammu and Kashmir, Punjab and Rajasthan;(iv)the customs air port of Delhi; and(v)such further or other Indian customs waters, or inland area not exceeding one hundred kilometres in width from any other coast or border of India, or such other customs station, as the Central Government may, having regard to the vulnerability of such waters, area or customs station, as the case may be, to smuggling, by notification in the Official Gazette, specify in this behalf.Explanation 2.—For the purposes of Explanation 1, “customs airport” and “customs station” shall have the same meaning as in clauses (10) and (13) of section 2 of the Customs Act, 1962 (52 of 1962), respectively.
