Section 3 in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
3. Power to make orders detaining certain persons.
(1)The State Government may, if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to the maintenance o public order, it is necessary so to do, make an order directing that such person be detained.(2)Any of the following officers, namely :—(a)District Magistrates,(b)Additional District Magistrates specially empowered in this behalf by the State Government,(c)Commissioners of Police, may also, if satisfied as provided in sub-section (1), exercise the powers conferred by the said sub-section.(3)When any order is made under this section by an officer mentioned in sub-section (2), he shall forthwith report the fact to the State Government, together with grounds on which the order has been made and such other particulars as in his opinion have a bearing on the matter, and no such order shall remain in force for more than twelve days after the making thereof, unless in the meantime it has been approved by the State Government.
