Section 14(1) in The Immigration and Foreigners Act, 2025
(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.
