Section 7 in The Immigration and Foreigners Act, 2025
7. Power to issue orders, directions or instructions.
(1)The Central Government may, by an order or direction or instruction, make provisions, either generally or with respect to all foreigners or with respect to any particular foreigner or any specified class or description of foreigner, for prohibiting, regulating or restricting the entry of foreigners into India or, their departure therefrom or their presence or continued presence therein(2)In particular, and without prejudice to the generality of the foregoing power, the orders or directions or instructions issued under this section may provide that the foreigner—(a)shall not enter India, or shall enter India only at such times and by such route and at such port or place and subject to the observance of such conditions on arrival as may be specified;(b)shall not depart from India, or shall depart only at such times and by such route and from such port or place and subject to the observance of such conditions on departure as may be specified;(c)shall not remain in India or in any specified area therein;(d)shall, if he has been required by order or direction or instruction under this section not to remain in India, meet from any resources at his disposal the cost of his removal from India and of his maintenance therein pending such removal;(e)shall remove himself to, and remain in, such area in India as may be specified;(f)shall comply with such conditions as may be specified—(i)requiring him to present himself for examination, for such information in such manner, at such time, as may be required;(ii)requiring him to reside in a particular place;(iii)imposing any restrictions on his movements;(iv)requiring him to furnish such proof of his identity and to report such particulars to such authority in such manner and at such time and place as may be specified;(v)requiring him to allow his photograph and biometric information, as may be specified, to be taken and to furnish specimens of his handwriting and signature to such authority and at such time and place as may be specified;(vi)requiring him to submit himself to such medical examination by such authority and at such time and place as may be specified;(vii)prohibiting him from association with persons of a specified description;(viii)prohibiting him from engaging in activities of a specified description;(ix)prohibiting him from using or possessing specified articles;(x)regulating his conduct in any such particular as may be specified.(3)In addition to the foregoing, the Central Government may make provision for any matter which is to be or may be specified and for such incidental and supplementary matters as may be expedient or necessary for giving effect to this Act.(4)Any authority specified in this behalf may, with respect to any particular foreigner, issue order or direction or instruction under clause (f) of sub-section (2).
