Section 4(2) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(2)Every person in respect to whom detention order has been made shall be liable-(i)To be detained in such place and under such condition including conditions as to maintenance, discipline and punishment for breaches of discipline as the State Government may, by genera! or special order, specify ; and(ii)To be removed from one place of detention to another place of detention within the State of Arunachal Pradesh by the order of the State Government.
