Section 3 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
3. Place of detention.
(1)A detenu shall be lodged in a Central Jail or a Circle Jail or a District Jail or a Special Jails as may be specified in the detention order.(2)A detenu may be transferred from one jail to another jail within the State under a special order of the State Government under Clause (b) of Section 5 of the Ordinance.
