(2)Leave shall be refused if the civil authority is satisfied that(a)the foreigner has failed to comply with the formalities of departure prescribed under the [Registration of Foreigners Rules, 1939] [Now see the Registration of Foreigners Rules, 1992] ;(b)the foreigners presence is required in India to answer a criminal charge;(c)the foreigners departure will prejudice the relations of the Central Government with a foreign power;(d)the departure of the foreigner has been prohibited under an order issued by a competent authority.
