Section 7 in Abducted Persons (Recovery and Restoration) Act, 1949
7. Handing over of abducted persons to persons authorised :-
(1)Any officer in charge of a camp may deliver any abducted person detained in the camp to the custody of such officer or authority as the Provincial Government may, by general or special order, specify in this behalf.(2)Any officer or authority to whom the custody of any abducted person has been delivered under the provisions of sub section (1) shall be entitled to receive and hold the person in custody and either restore such person to his or her relatives or convey such person out of India.
