13. Temporary release of persons detained.—
(1) The Central Government may, at any time, direct
that any person detained in pursuance of a detention order made by that Government or by an officer
subordinate to that Government or by a State Government or by an officer subordinate to a State
Government, may be released for any specified period either without conditions or upon such conditions
specified in the direction as that person accepts, and may, at any time, cancel his release.
(2) A State Government may, at any time, direct that any person detained in pursuance of a detention
order made by that Government or by an officer subordinate to that Government may be released for any
specified period either without conditions or upon such conditions specified in the direction as the person
accepts, and may, at any time, cancel his release.
(3) In directing the release of any person under sub-section
(1) or sub-section
(2), the Government
directing the release may require him to enter into a bond with sureties for the due observance of the
conditions specified in the direction.
(4) Any person released under sub-section
(1) or sub-section
(2) shall surrender himself at the time
and place, and to the authority, specified in the order directing his release, or cancelling his release, as the
case may be.
(5) If any person fails without sufficient cause to surrender himself in the manner specified in sub-
section
(4), he shall be punishable with imprisonment for a term which may extend to two years, or with
fine, or with both.
(6) If any person released under sub-section
(1) or sub-section
(2) fails to fulfil any of the conditions
imposed upon him under the said sub-section or in the bond entered into by him, the bond shall be
declared to be forfeited and any person bound thereby shall be liable to pay the penalty thereof.
(7) Notwithstanding anything contained in any other law and save as otherwise provided in this
section, no person against whom a detention order made under this Act is in force shall be released
whether on bail or bail bond or otherwise.
