Section 8(1) in The Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993
(1)If the Government, or the District Magistrate mentioned in Sub-section (2) of Section 3, as the case may be, has reason to believe that a person, in respect of whom a detention order has been made, has absconded or is concealing himself so that the order cannot be executed, the Government or the District Magistrate may-(a)make report in writing of the fact to a Judicial Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides; or(b)by order, notified in the Official Gazette, direct the said person to appear before such officer, at such place and within such period as may be specified in the order.
