Section 4 in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
4. Execution of detention order, places of detention and powers to regulate place and condition of detention.
(1)A detention order may be executed at any place in the State in the manner provided for the execution of warrant of arrest under the Code of Criminal Procedure, 1973.(2)Every person in respect to whom detention order has been made shall be liable-(i)To be detained in such place and under such condition including conditions as to maintenance, discipline and punishment for breaches of discipline as the State Government may, by genera! or special order, specify ; and(ii)To be removed from one place of detention to another place of detention within the State of Arunachal Pradesh by the order of the State Government.
