Section 21 in The Egress and Internal Movement (Control) Ordinance, 2005
21. Power of removal.
- Without prejudice to the provision contained in section 5, the Government may, by general or special order, direct the removal from the Indian side of the cease-fire Line to the other side of the said Line of any person who has committed, or against who a reasonable suspicion exists that he has committed, an offence under this Ordinance, and the thereupon any officer of Government shall have all reasonable powers necessary to enforce such direction.]
