Section 6(1) in The Egress and Internal Movement (Control) Ordinance, 2005
(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.
