Section 6 in The Egress and Internal Movement (Control) Ordinance, 2005
6. Power to prevent departure.
(1)Where any Police Officer, not below the rank of Inspector, or any other public servant authorised by a general or special order of the Government in this behalf, has reason to suspect that any person who is about to depart from the State is attempting so to depart for purposes prejudicial to the public safety or to the defence of the State, lie may, notwithstanding the fact that such departure does not contravene any order made under section 2, prevent the departure of that person.(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.
