Section 3(1) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984
(1)The Government may, if satisfied with respect to any communal offender, that with a view to prevent him from acting in any manner prejudicial to the maintenance of public order, it is necessary so to do make an order directing that such person be detained :Provided that the period specified in the order made by the Government under this sub-section shall not in the first instance exceed four weeks, but the Government may, if satisfied as aforesaid that it is necessary so to do, amend such order to extend such period from time to time so that the total period shall not exceed six months.
