Section 24(2) in The Assam Criminal Law (Amendment) Act, 1934
(2)If any condition on which an order has been suspended or cancelled is in the opinion of the appropriate Government and fulfilled, the appropriate Government may revoke the suspension or cancellation, and thereupon the person in whose favour the suspension or cancellation was made may, if at large, be arrested by any police officer without warrant, and the order under sub-section (1) of Section 16 shall be deemed to be in full force.
