Section 6 in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
6. Lock-up and lights.
(1)The Superintendent of the Jail may, in his discretion, direct that detenu shall be locked up at night not later than one after the general lock-up time.(2)Unlocking of cells and association wards shall be carried out in accordance with prison routine.
