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PASSPORT (ENTRY INTO INDIA) ACT, 1920
34 of 1920
9th September, 1920
SECTION 01: SHORT TITLE AND EXTENT
(1) This Act may be called1[The Passport (Entry into India) Act, 1920]. (2) It shall extend to4[the whole of b[India]]3[* * *].
SECTION 02: DEFINITIONS
-In this Act, unless there is anything repugnant in the subject or context,- "entry" means entry by water, land or air; "passport" means a passport for the time being in force issued or renewed by the prescribed authority and satisfying the conditions prescribed relating to the class of passports to which it belongs; and "prescribed" means prescribed by rules made under this Act.
SECTION 03: POWER TO MAKE RULES
- (1) The5[Central Government] may make rules6requiring that persons entering7[India] shall be in possession of passports, and for all matters ancillary or incidental to that purpose.
(2) Without prejudice to the generality of the foregoing power such rules may-
(a) prohibit the entry into7[India] or any part thereof of any person who has not in his possession a passport issued to him;
(b) prescribe the authorities by whom passports must have been issued or renewed, and the conditions with which they must comply, for the purposes of this Act; and
(c) provide for the exemption, either absolutely or on any condition, of any person or class of persons from any provision of such rules.
(3) Rules made under this section may provide that any contravention thereof or of any order issued under the authority of any such rule shall be9"punishable with imprisonment for a term which may extend to five years, or with fine which may extend to fifty thousand rupees, or with both".
(4) All rules made under this section shall be published in the Official Gazette, and shall
thereupon have effect as if enacted in this Act.
8[(5) Every rule made under this Act shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session' or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be;
so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.]
SECTION 03A: PUNISHMENT FOR SUBSEQUENT OFFENCES
10Whoever having been convicted of an offence under any rule or order made under this Act is again convicted of an offence under this Act shall be punishable with double the penalty provided for the later offence."
SECTION 04: POWER OF ARREST
(1) Any officer of police, not below the rank of a sub-inspector, and any officer of the Customs Department empowered by a general or special order of the Central Government in this behalf may arrest without warrant any person who has contravened or against whom a reasonable suspicion exists that he has contravened any rule or order made under section 3.
(2) Every officer making an arrest under this section shall, without unnecessary delay, take or send the person arrested before a Magistrate having jurisdiction in the case or to the officer in charge of the nearest police-station and the provisions of13"Section 57 of the Code of Criminal Procedure, 1973 (2 of 1974)," shall so far as may be, apply in the case of any such arrest.
SECTION 05: POWER OF REMOVAL
- The11[Central Government] may. by general or special order, direct the removal of any person from12 [India] who, in contravention of any rule made under section 3prohibiting entry into12[India] without passport, has entered therein, and thereupon any officer of the Government shall have all reasonable powers necessary to enforce such direction.
SECTION 06: APPLICATION OF ACT TO PART B STATES
- (Repealed by the Part B States (Laws) Act, 1951(3 of 1951), S. 3 and Schedule.]
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