5A. [ Power to examine persons. [Inserted by S.R.O. 2675, dated 14.8.1954.]
- The civil authority may examine any person who seeks leave to enter India or to depart therefrom or during his stay in India for the purposes of the Foreigners Act, 1946, or of any order made thereunder; and it shall be the duty of every such person to furnish to the civil authority such information in such manner and at such times, as that authority may require.] [Substituted by S.R.O.1466, dated 21.6.1956.]
