Section 5 in Telangana Preventive Detention Act, 1970
5. Power to regulate place and conditions 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 in the State.
