Section 3(1) in Maintenance of Internal Security Act, 1971
(1)The Central Government or the State Government may,-(a)if satisfied with respect of any person (including a foreigner) that with a view topreventing him from acting in any manner prejudicial to-(i)the defence of India, the relations of India with foreign powers, or the security of India, or(ii)the security of the State or the maintenance of public order, or(iii)the maintenance of supplies and services essential to the community, or(b)if satisfied with respect to any foreigner that with a view to regulating his continued presence in India or with a view to making arrangements for his expulsion from India, it is necessary so to do, make an order directing that such person be detained.
