Section 2(4) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(4)So long as there is in force in respect of any person an order under clause (a) of sub-section (1), he shall be liable to be removed to, and detained in, such place and under such conditions, including conditions as to maintenance, discipline and punishment for breaches of discipline, as the Provincial Government may from time to time by general or special order specify.
