Section 6(2) in The Egress and Internal Movement (Control) Ordinance, 2005
(2)Any Police Officer or other public servant who prevents the departure of any person under sub-section (1) shall forthwith report the fact of such prevention to the District Magistrate and the District Magistrate may, if he thinks fit, by order, take such action so as to prevent his leaving the State so long as the order under section 2 is in force.
