Section 2 in The Egress and Internal Movement (Control) Ordinance, 2005
2. Control of egress from or movement within the State.
- The Government may, by notifying in the Government Gazette, order that any person for the time being in the State or any class of such persons shall not proceed to a destination outside the State or more within the State from one place to another, except under the authority of a written permit granted in such form and manner and by such authority or person as may be specified in the order.
