(1)If the Central Government or the State Government or an officer specified in subjection (2) of Section 3, as the case may be, has reason to believe that a person in respect of whom a detention order has been made has absconded or is concealing himself so that the order cannot be executed, that Government or officer may-(a)make a report in writing of the fact to a Presidency Magistrate or a Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; and thereupon the provisions of Sees. 87, 88 and 89 of the Code of Criminal Procedure, 1898 (5 of 1898)16shall apply in respect of the said person and his property as if the order directing that he be detained where a warrant issued by the Magistrate;(b)by order notified in the official Gazette directing the said person to appear before such officer, at such place and within such period as may be specified in the order; and if the said person fails to comply with such direction he shall, unless he proves that it was not possible for him to comply therewith and that he had, within the period specified in the order, informed the officer mentioned in the order of the reason which rendered compliance therewith impossible and of his whereabouts, be punishable with imprisonment for a term which may extend to one year or with fine or with both.(2)Notwithstanding anything contained in the Code of Criminal Procedure 1898 (5 of 1898), every offence under Cl. (b) of sub -section (1) shall be cognizable.
