Section 12(1A) in The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974
(1A)A State Government may, at any time, direct that any person detained in pursuance of a detention order made by that Government or by an officer subordinate to that Government may be released for any specified period either without conditions or upon such conditions specified in the direction as that person accepts, and may, at any time, cancel his release.
