Section 14 in The Immigration and Foreigners Act, 2025
14. Power to control places frequented by foreigners.
(1)The civil authority may, subject to such conditions as may be prescribed, direct the owner or keeper having control of any premises frequented by any foreigner—(a)to close such premises either entirely or during specified periods;(b)to use or permit the use of such premises only under such conditions as may be specified; or(c)to refuse admission to such premises either to all foreigners or to any specified foreigner or class of foreigners.(2)A person to whom any direction has been given under sub-section (1) shall not, while such direction remains in force, use or permit to be used any other premises for any of the aforesaid purposes, except with the previous permission in writing of the civil authority and in accordance with any conditions which that authority may think fit to impose.(3)Any person to whom any direction has been given under sub-section (1) and who is aggrieved thereby may, within thirty days from the date of such direction, appeal to the Central Government, and the decision of the Central Government in the matter shall be fin
