(1)The Central Government or, with its prior sanction, a civil authority may by order declare any area to be a protected area for the purposes of this Order.(2)On such declaration, the civil authority may, as to any protected area, by order(a)prohibit any foreigner or any class of foreigner from entering or remaining in the area;(b)impose on any foreigner or class of foreigners entering or being in the area such conditions or restrictions as it may think fit as to(i)reporting to the police or any naval, military, or air-force authority;(ii)surveying or making sketches or photographs;(iii)the use or possession of any machine, apparatus, or other article of any description;(iv)the acquisition of land or any interest in land within the area;(v)any other matter or thing as to which it may deem it necessary in the interests of public safety impose conditions or restrictions;(c)impose on any householder or other person the obligation to report to the police or any naval, military, or air-force authority the presence of any foreigner in his household or in any premises occupied by him or under his control, and, the departure of any such foreigner and such other particulars with respect to any such foreigner as may be prescribed by the order:Provided that the civil authority may, subject to any general or specific direction of the Central Government, grant to an individual foreigner a special permit exempting him from any or all of the conditions or restrictions imposed under this sub-paragraph.
