Section 10 in The Jammu And Kashmir Public Safety Act, 1978
10. Power to regulate place and conditions of detention.-
Any person in respect of whom a detention order has been made under section 8 shall be liable-(a)to be detained in such place and under such conditions including conditions as to the maintenance of discipline and punishment for breaches of discipline as the Government may, by general or, special order, specify and,(b)to be removed from one place of detention to another place of detention by order of the Government.Provided that the detenues who are permanent residents of the State shall not be lodged in jails outside the State.
