Section 34(2) in The Assam Frontier (Administration of Justice) Regulation, 1945
(2)If any sentence has been suspended or remitted upon conditions, and in the opinion of the President or the Governor, as the case may be, those conditions have not been fulfilled, the President or the Governor may cancel the suspension or remission and thereupon the person whose sentence has been suspended or remitted may, if at large, be arrested by any police without warrant and remanded to undergo the unexpired portion of his sentence or made to undergo the punishment.
