Section 3(2) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(2)When any order is made under the preceding subsection by any officer mentioned herein, he shall forthwith report the fact to the State Government together with the ground on which the order has been made and such other particulars as in his opinion have a bearing on the matter and no such order shall remain in force more than 12 days after making the order unless in the mean time it has been approved by the State Government.Provided that where under section 8, the ground of detention are communicated by the officer making the order after 5 days but not later than 10 days from the date of detention the validity of detention order shall be for 15 days.Explanation. - For the purpose of this sub-section a person shall be deemed to be "acting in any manner prejudicial to maintenance of Public order" when such person is engaged in or is making preparation for engaging in any activity which will affect adversely or is likely to affect adversely the maintenance of public order or daily supplies of goods and services to public. Further, for the purpose of this section, public order is deemed to have been affected adversely or public order is deemed to likely have been affected adversely, inter alia, if any of the activities of any person referred to in this sub-section directly or indirectly is causing or is likely to cause any harm, danger or alarm or feeling of insecurity among the general public or any section thereof or a grave or widespread danger to life, property or public health.
