8. Powers in relation to absconding persons.—
(1) If the appropriate Government 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, that Government may—
(a) make a report in writing of the fact to a Metropolitan Magistrate or a Magistrate of the first
class having jurisdiction in the place where the said person ordinarily resides; and thereupon the
provisions of sections 82, 83, 84 and 85 of the Code of Criminal Procedure, 1973 (2 of 1974) shall
apply in respect of the said person and his property as if the order directing that he be detained were a
warrant issued by the Magistrate;
(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; and if the said person fails to
comply with such direction, he shall, unless he proves that it was not possible for him to comply
therewith and that he had, within the period specified in the order, informed the officer mentioned in
the order of the reason which rendered compliance therewith impossible and of his whereabouts, be
punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
(2) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every
offence under clause
(b) of sub- section
(1) shall be cognizable.
