Section 3(1) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(1)State Government or any Officer of the State Government not below the rank of a Secretary to the State Government or a District Magistrate may if satisfied with respect to any person who is Bootlegger. Habitual Depredator of Environment, Habitual drug offender, Property Grabber. Dangerous Persons, Unlawful persons associated with unlawful activities may make an order directing such person to be detained with the view to preventing him from acting in any manner prejudicial to the security of the State, or maintenance of Public Order or maintenance of daily supplies and services essential to the public.
