Section 12A in The Bihar Control of Crimes Act, 1981
12A. [ Grounds of detention severable. [Inserted by Act 9 of 1994.]
(1)Where a person has been detained in pursuance of an order of detention whether made before or after the commencement of the Bihar Control of Crimes Act, 1981 under Section 12 which has been made on two or more grounds, such order of detention shall be deemed to have been made separately on each of such grounds and accordingly -(a)such order shall not be deemed to be invalid or inoperative merely because one or some of the grounds is or are:-(i)vague;(ii)non-existent;(iii)non-relevant;(iv)not connected or not proximately connected with such person; or(v)invalid for any other reason whatsoever.and it is not therefore possible to hold that the Government or officer making such order would have been satisfied as provided in Section 12 with reference to the remaining ground or grounds and made the order of detention.(b)The Government or officer making the order of detention shall be deemed to have made the order of detention under the said section after being satisfied as provided in that section with reference to the remaining ground or grounds.]
