Section 10(2) in The Bengal Criminal Law Amendment Act, 1930
(2)It any condition on which an order has been suspended or cancelled is in the opinion of the State Government not fulfilled, the State Government may revoke the suspension or cancellation, and thereupon the person in whose favour such suspension or cancellation was made may, if at large, by arrested by any police officer without warrant, and the order under sub-section (1) of section 2 shall be deemed to be in full force,
