Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980

14. Revocation of detention orders

(1) Without prejudice to the provisions of section 21 of the General Clauses Act, 1897 (10 of 1897), a detention order may at any time, be revoked or modified-

(a) notwithstanding that the order has been made by an officer of the State Government, by the State Government or by the Central Government;

(b) notwithstanding that the order has been made by an officer of the Central Government or by a State Government, by the Central Government.

(2) The revocation or expiry of detention order shall not bar the making of a fresh detention order under section 3 against the same person in any case where fresh facts have arisen after the date of revocation or expiry on which the Central Government or a State Government or an officer, as the case may be, is satisfied that such an order should be made.