Section 16 in The Meghalaya Preventive Detention Act, 1995
16. Temporary release of detained-
(1)Government may, at any time, direct that any person detained in pursuance of a detention order may be released for any specified period either without any condition or upon such conditions as may be specified in the direction and which that person accept and may also, at any time, cancel his release.(2)In directing the release of any person under sub-section (1) Government may require him to enter into a bond with or without sureties for the due observance of the conditions specified in the direction.(3)Any person released under sub-section (1) shall surrender himself at such time and place and to such authority as may be specified in the order directing his release or, as the case may be cancelling his release.(4)If any person fails without sufficient cause to surrender himself in the manner specified in sub-section (3) he shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.(5)If any person fails to fulfil any of the conditions as may be specified in the direction releasing him under sub-section (1) or in the bond entered into by him, the bond shall be declared to be forfeited and the person bound thereby shall be liable to pay penalty thereof.
