Section 5 in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984
5. Power to regulate place and condition s of detention
Every person in respect of whom a detention order has been made shall be liable—(a)to be detained in such place and under such conditions including conditions as to maintenance, 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, within the State by an order of the Government.
