(4)(a)Notwithstanding anything contained in sub-paragraphs (1) to (3) or in the [Indian Passport Act, 1920 (34 of 1920)] [See the Passport (Entry into India) Act, 1920 (34 of 1920.)], or in the rules made thereunder, a civil authority may, in the interests of public safety, prohibit the entry of any foreigner into India.(b)Whenever the civil authority issues an order under clause (a), it shall report the matter forthwith to the Central Government which may cancel or modify the order in such manner as it thinks fit.
