Section 7(1) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(1)if the State Government or the officer making an order under sub-section (1) of section 3 has the reason to believe that a person in respect of whom a detention order has been made has absconded or is concealing himself so that the order cannot be executed, in that case.(a)The provisions of section 82, 83, 84 and 85 of the Code of Criminal Procedure, 1973 shalt apply in respect of the said person and his Property as if the order directing that he be detained were a warrant issued by the Magistrate.(b)By order direct the said person to appear before such officer at such place and within such period as may be specified in the order; and if the said person fails to comply with such direction he shall, unless he proves that it was not possible for him to comply therewith and that he had, within the period specified in the order, informed the officer mentioned in the order of the reason which rendered compliance therewith impossible and of his whereabouts, be punishable with imprisonment for a term which may extend to one year, or with fine of Rupees fifty thousand or with both.
