Section 13(1) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
(1)The Central Government may, at any time, direct that any person detained in pursuance of a detention order made by that Government or by an officer subordinate to that Government or by a State Government or by an officer subordinate to a State Government, may be released for any specified period either without conditions or upon such conditions specified in the direction as that person accepts, and may, at any time, cancel his release.
